Section 31(1) in Maharashtra Money-Lending (Regulation) Act, 2014
(1)The State Government may, from time to time, by notification in the Official Gazette, fix the maximum rates of interest to be charged by a money-lender in respect of secured loan and unsecured loan :[Provided that, in the Scheduled Areas, the rates of interest to be charged by a money-lender shall be fixed by the Gram Sabha, which shall not be more than the maximum rates of interest fixed by the Government under this sub-section.] [This proviso was added by Mah. 23 of 2014, section 10.]
