Section 122(4) in The Maharashtra Regional and Town Planning Act, 1966
(4)It shall be a condition of the making of advances to a Development Authority under this section that [the plans or proposals] [These words were substituted for the words the proposals' by Maharashtra 30 of 1972, Section 11.] for development submitted to the State Government [under this Act] [These words were substituted for 'under section 115', by Maharashtra 30 of 1972.] shall be approved by the State Government as being likely to secure for the Development Authority an overall return which is reasonable, having regard to all the circumstances, when compared with the cost of carrying out those proposals.
