Section 39 in Maharashtra Jeevan Authority Act, 1976
39. Recovery of sums due to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.].
- Any sum due to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] on account of cost of water, cost of disposal of waste water, meter rent, fees, charges or otherwise under this Act, shall, without prejudice to any other mode of recovery, be recoverable as arrears of land revenue.
