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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Maharashtra - Subsection

Section 114(2) in Maharashtra Housing and Area Development Act, 1976

(2)The amount of expenses incurred on the maintenance of works or amenities shall be determined by the Board in respect of slum improvement area separately and shall be recovered as service charges from the occupier of each building in the area,