Section 14(d) in Maharashtra Jeevan Authority Act, 1976
(d)to review and advise on the tariff, taxes, fees, and charges of water supply and sewerage systems, in the areas of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] and the local bodies which have entered into an agreement with [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.];
