Section 130 in The Maharashtra Regional and Town Planning Act, 1966
130. Funds.
(1)Every Regional Board [Special Planning Authority (other than a Special Planning Authority appointed under clause (b) of sub-section (1) of section 40)] [This portion was substituted for the words 'Planning Authority' by Maharashtra 11 of 1973, Section 8.] or Development Authority [constituted under sub-section (2) of section 113 shall have and maintain its own fund to which shall be credited-] [This portion was inserted by Maharashtra 21 of 1971, Sections 12, 13 and 14.](a)all moneys received by such Board or Authority from the State Government by way of grants, loans, advance or otherwise;(b)all fees or charges received by such Board or Authority under this Act or Rules or Regulations thereunder;(c)all moneys received from any other source.(2)The fund, shall be applied towards meeting-(a)the expenditure incurred in the administration of this Act;(b)the cost of acquisition of land in the area of the authority concerned incurred for purposes of development;(c)the expenditure for any development of land in the area of the Authority concerned undertaken by such Authority; and(d)the expenditure for such other purposes as the State Government may direct.(3)Every Regional Board, [Special Planning Authority (other than a Special Planning Authority appointed under clause (b) sub-section (1) of section 40)] [This portion was substituted for the words 'Planning Authority' by Maharashtra 11 of 1973, Section 8.] or Development Authority [constituted under sub-section (1) of section 113] [This portion was inserted by Maharashtra 21 of 1971, Sections 12, 13 and 14.] may keep in current account in the Reserve Bank of India or the State Bank of India or any other Bank approved by the State Government in this behalf, such sum of money out of its funds as may be prescribed by the rules and any money in excess of the said sum shall be invested in such manner as may be approved by the State Government.(4)The State Government may, after due appropriation made by the legislature of the State by law in this behalf, make such grants, advances and loans to the Board or the Authority concerned as it may deem necessary for the performance of the functions under this Act; and all grants, loans and advances so made shall be on such terms and conditions as the State Government may determine.
