Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act] State of Maharashtra - Subsection Section 36(1)(d) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995 (d)all monies received by the Authority from the disposal of lands, buildings and other properties movable and immovable and other transactions.