Section 68(1) in Maharashtra Housing and Area Development Act, 1976
(1)Without prejudice to the provisions of section 66, any person who has been allotted any Authority premises may execute an agreement in favour of his employer providing that the employer shall be competent to deduct from the salary or wages payable to such person such amount as may be specified in the agreement and to pay the amount so deducted to the Authority in satisfaction of the rent compensation or amount due by him in respect of the Authority premises allotted to him.
