Section 41(2) in The Maharashtra Village Sanitation Act, 1889
(2)The cost of any such work or measure shall be divided between the several Committees and Boards in such proportions as shall be agreed upon by them, or, in default of such agreement, as the Collector shall determined; and shall be recoverable in the said proportions by a rate charged and assessed [with the approval of the Collector by] [These words were substituted for the words 'by the Collector, in conference with' by Bombay 25 of 1931, Section 17.] each Committee and Board, upon the inhabitants of the areas subject respectively to the said Committee's and Board's authority: subject to the same limit as is provided by section 18, clause (2), in respect of rates charged under section 18, clause (1).Abandonment of a work proposed to be undertaken by a Sanitary Committee or Board in favour of a work to be undertaken by a Local Board.
