Section 24(1) in The Maharashtra Water Conservation Corporation Act, 2000
(1)The Corporation shall have and maintain its own Fund, to which shall be credited -(a)all the money received by the Corporation from the State Government by way of grants, subventions, loans, advances and the loans raised under this Act;(b)all money received by the Corporation from the disposal of lands, buildings and other properties moveable or immovable and other transactions;(c)all money received by the Corporation by way of rents and profits or from any other source.
