Section 47 in Maharashtra Jeevan Authority Act, 1976
47. Power to require owner to have sewer connection.
- Where any premises are in the opinion of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.], without sufficient means of effectual disposal of sewage and the sewer of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] is situated at a distance of fifty metres from any part of the premises, [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may, by written notice, require the owner of the said premises to have sewer connection as provided by bye-laws.
