Section 6(2) in Maharashtra Government Premises (Eviction) Act, 1956
(2)An employee of a local authority who is allotted Government premises may execute an agreement in a favour of the State Government providing that the local authority by or under whom he is employed shall be competent to deduct from time to time from the salary or wages payable to him, such amount as is specified in the agreement, and to pay the amount so deducted to the competent authority in satisfaction of any amounts due by him in respect of any Government premises allotted to him.
