Section 117(1) in Maharashtra Housing and Area Development Act, 1976
(1)Where improvement works have been executed in any slum improvement area, the service charges recovered from the occupiers under section 114 shall be credited to the fund of the Authority. There shall, however, be created a separate fund called the Maharashtra Slum Improvement Fund (in this Chapter referred to as the Fund') and the amount so credited to the Fund of the Authority shall be transferred to the Fund so created.
