Section 62(2) in Maharashtra Jeevan Authority Act, 1976
(2)Without prejudice to the provisions of sub-section (1), every local body shall on demand make available to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] on payment of reasonable fees certified copies or extracts from assessment lists and other relevant documents in connection with assessment of annual value of premises and levy of taxes, fees and charges.
