Section 90(5) in Maharashtra Housing and Area Development Act, 1976
(5)The use and occupation of the temporary accommodation allotted to an occupier shall be free of charge, but shall be subject to [the payment of such service charges] [These words shall and shall be deemed to have been inserted with effect from the 1st day of April 1985 by Maharashtra 12 of 1989, section 8.] and such other terms and conditions as the Board may from time to time determine.
