Section 17 in Maharashtra Jeevan Authority Act, 1976
17. Supervision and centage charges.
- [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may include in the cost of any scheme or work the execution or further execution whereof is undertaken under clause (a) of section 14, supervision and centage charges at such rate, not exceeding such limit as may be prescribed as it may determine under clause (e) of sub-section (2) of section 15.
