Section 115 in Maharashtra Housing and Area Development Act, 1976
115. Recovery of dues.
(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.(2)Where any person causes any damage to the property of the Authority or the improvement works provided by the Authority, the Board shall assess the amount of such damages and shall, after serving notice on the person in the manner provided in sub-section (1), order that person to pay the amount of such damages within such time as may be specified in the notice.(3)If any person fails to comply with an order made under sub-section (1) or (2), the amount due from him to the Authority shall be recoverable as arrears of land revenue.
