Section 104 in Maharashtra Housing and Area Development Act, 1976
104. [Board for purposes of this Chapter and its duties.] [This marginal note was substituted for the original, by Maharashtra 25 of 1996, Section 6(2).]
- [(1) Each of the Boards excluding [the Mumbai Housing and Area Development Board,] [Section 104 was renumbered as sub-section (2) thereof and sub-section (1) was Inserted to it by Maharashtra 11 of 1993, Section 6(1).] mentioned in clause (a) and (b), and [the Mumbai Slum Improvement Board] [These words were substituted, by Maharashtra 25 of 1996.] mentioned in clause (c), of sub-section (1) of section 18, shall be the Board for the purposes of this Chapter within the area of its jurisdiction.] [This proviso shall be deemed always to have been inserted, by Maharashtra 12 of 1989, Section 13(d).](2)[] [Section 104 was renumbered as sub-section (2) thereof and sub-section (1) was Inserted to it by Maharashtra 11 of 1993, Section 6(1).] Subject to the superintendence, direction and control of the Authority, it shall be the duty of a Board,-(a)to undertake and carry out such improvement works as it considers necessary, in any slum improvement area;(b)to undertake, from time to time, the works of maintenance and repairs in respect of any improvement works in any such area;(c)to collect, from time to time, service charges recoverable by and due to it in any slum improvement area;(d)to collect compensation in respect of Government lands included in any slum improvement area;(e)to do all other things, with the prior approval of the Authority, to facilitate exercising of its powers and performance of its duties under this Chapter.
