Section 50 in Maharashtra Jeevan Authority Act, 1976
50. Power to affix shaft, etc. for ventilation of sewer or cess pool.
- [The Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may, for the purpose of ventilating any sewer or cess-pool, whether vested in [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] or not, erect upon any premises or affix to the outside of any building, or to any free any shaft or pipes as may appear to it to be necessary.
