Section 19 in The Mumbai Metropolitan Region Development Authority Act, 1974
19. Reserve and Other Funds.
(1)The Metropolitan Authority shall make provision for a reserve fund and may provide for other specially denominated funds as it deems fit.(2)The management of the funds referred to in sub-section (1) the sums to be transferred from time to time to credit thereof and the application of money comprised therein, shall be determined by the Metropolitan Authority.
