Section 16(1) in Maharashtra Jeevan Authority Act, 1976
(1)Notwithstanding anything contained in any other law for the time being in force, [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may give such directions to any local body, with regard to the implementation of any water supply or sewerage scheme financed by it under clause (a) of section 14, as it thinks, fit, and such body shall be bound to comply with such directions.
