Section 62(1) in Maharashtra Jeevan Authority Act, 1976
(1)All local bodies shall render such help and assistance and furnish such information to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] and shall make available for the inspection and examination of (and if necessary, preparation of copies from) such records, maps, plans and other documents as [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may require to perform and discharge its duties and functions under this Act.
