Section 20(1) in Maharashtra Housing and Area Development Act, 1976
(1)The State Government shall establish a provident fund for employees of the Authority, and such provident fund (hereinafter called as "the provident fund") shall, notwithstanding anything contained in section 8 of the Provident Funds Act, 1925, be deemed to be a Government Provident Fund for the purposes of that Act; and such provident fund may be administered by such officers of the State Government or of the Authority, as the State Government may specify in that behalf.
