Section 21(2) in Maharashtra Housing and Area Development Act, 1976
(2)The Authority may, at its discretion, make from out of its fund, contribution of such amount as it deems fit to the Employees' Welfare Fund, if any, constituted by the employees of the Authority and managed by the society, formed by such employees and registered under the Societies Registration Act, 1860 and the Bombay Public Trusts Act, 1950.] [Section 21 was re-renumbered as sub-section (1) thereof and after sub-section (1) so renumbered subsection (2) was added by Maharashtra 12 of 1989, Section 2.]
