Section 115(1) in Maharashtra Housing and Area Development Act, 1976
(1)Where any person is in arrears of service charges, as determined by a Board in pursuance of section 114, the Board may, by notice served, (i) by post or (ii) by affixing a copy of it on the outer door or some other conspicuous part, of the premises, or (iii) in any other manner that the Board may deem proper order that person to pay the same within such time not less than fifteen days as, may be specified in the notice.
