Section 23 in The Maharashtra Education and Employment Guarantee (CESS) Act, 1962
23. Provisions of [Code] [This word was substituted for the word 'relevant Code' by Maharashtra 17 of 1975, Schedule.] so far as not inconsistent to apply for purposes of this Act.
- The provisions of the [Code] [This word was substituted for the word 'relevant Code' by Maharashtra 17 of 1975, Schedule.], shall save in so far as they are inconsistent with anything herein contained, apply for the purposes of the recovery of the special assessment leviable under this Act from the persons specified in the special assessment list, as though the special assessment were land revenue payable under the [Code] [This word was substituted for the word 'relevant Code' by Maharashtra 17 of 1975, Schedule.]. [For the more efficient recovery of the special assessment, [(other than special assessment leviable under section 6B)] [This was added by Maharashtra 17 of 1974, Section 8.] the village panchayats shall assist the revenue officers and ten per cent of the net proceeds of the recovery of the special assessment made in their respective jurisdiction, may be made over to the panchayats.]
