Section 41(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)Not later than thirty days of the receipt of the order under sub-section (1), the local authority or local authorities shall pay to the Special Planning Authority the amount of contribution specified in the order in the manner indicated therein:Provided that, where the local authority or authorities fail to pay such amount of contribution the State Government shall, on receipt of necessary intimation from the Special Planning Authority, recover it from the local authority or authorities and pay it to the Special Planning Authority. [If any [local authority] [This portion was added by Maharashtra 30 of 1972, Section 5.] fails to pay any sum under sub-section (1), the State Government may make an order directing any person who for the time being has custody of any moneys on behalf of the [local authority] [These words were substituted for the word 'Council', by Maharashtra 11 of 1973, Section 4(b).] as its officer, treasurer, banker or otherwise to make the payment from such moneys as he may have in his hands or may from time to time receive either in one instalment or in any such number of instalments as may be specified in the order; and such person shall be bound to obey the order. Every payment made pursuant to such order shall be a sufficient discharge to such person from all liability to [local authority] [These words were substituted for the word 'Council', by Maharashtra 11 of 1973, Section 4(b).] in respect of any sum or sums so paid by him out of the moneys of the [local authority] [These words were substituted for the word 'Council', by Maharashtra 11 of 1973, Section 4(b).] held or received by him.] [This proviso was substituted by Maharashtra 5 of 2014, Section 7, (w,e.f. 4-10-2013).]
