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[Cites 0, Cited by 0] [Section 328(1)] [Section 328] [Entire Act]

State of Maharashtra - Subsection

Section 328(1)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)where any drainage scheme or water works-scheme has been commenced by any Council, it shall be lawful for the Council, without prejudice to its powers under section 202 or any other provision of this Act, to make a special agreement with the owner of any building or land as to the manner in which the drainage or water-connection thereof shall be carried out and the pecuniary or other assistance, if any, which the Council shall render; and any payment agreed upon by the owner shall be recovered in accordance with the terms of such agreement or in default in the manner described in sub-sections (2) and (3);