Section 28 in Maharashtra Jeevan Authority Act, 1976
28. Grants and subventions to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.].
- The State Government may, under appropriation duly made in this behalf, from time to time, make grants and subventions to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] for the purposes of this Act, on such terms and conditions as the State Government may determine.
