Section 114 in Maharashtra Housing and Area Development Act, 1976
114. Recovery of service charges.
(1)Where improvement works have been executed in any slum improvement area, any expenses incurred by a Board on behalf of the Authority or, by any other authority at the instance of the Board, in connection with the maintenance of such improvement works or the enjoyment of amenities and conveniences rendered possible by such works, shall be recoverable by the Board as service charges from the occupiers of the slum improvement area.(2)The amount of expenses incurred on the maintenance of works or amenities shall be determined by the Board in respect of slum improvement area separately and shall be recovered as service charges from the occupier of each building in the area,
