Section 104(2) in Maharashtra Housing and Area Development Act, 1976
(2)[] [Section 104 was renumbered as sub-section (2) thereof and sub-section (1) was Inserted to it by Maharashtra 11 of 1993, Section 6(1).] Subject to the superintendence, direction and control of the Authority, it shall be the duty of a Board,-(a)to undertake and carry out such improvement works as it considers necessary, in any slum improvement area;(b)to undertake, from time to time, the works of maintenance and repairs in respect of any improvement works in any such area;(c)to collect, from time to time, service charges recoverable by and due to it in any slum improvement area;(d)to collect compensation in respect of Government lands included in any slum improvement area;(e)to do all other things, with the prior approval of the Authority, to facilitate exercising of its powers and performance of its duties under this Chapter.
