Section 117 in Maharashtra Housing and Area Development Act, 1976
117. Separate Slum Improvements Fund.
(1)Where improvement works have been executed in any slum improvement area, the service charges recovered from the occupiers under section 114 shall be credited to the fund of the Authority. There shall, however, be created a separate fund called the Maharashtra Slum Improvement Fund (in this Chapter referred to as the Fund') and the amount so credited to the Fund of the Authority shall be transferred to the Fund so created.(2)The amount in the Fund shall be expended for the purposes of this Chapter. The State Government may make rules regulating all matters connected with the Fund, including the matter in which the Fund shall be maintained, operated and expended.
