Section 12E(1) in The Maharashtra Employment Guarantee Act, 1977
(1)When as a result of the works being taken up under the Scheme on a private land, the holder thereof is benefitted directly, then, notwithstanding the fact that under the provisions of any other law, or any executive orders, for the time being in force such holder shall be entitled to a subsidy in respect of such works at such rates as may be prescribed by the State Government.
