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State of Maharashtra - Section

Section 12 in The Maharashtra Regional and Town Planning Act, 1966

12. Expenses of Regional Board.

- All expenses incurred by a Regional Board, including expenses incurred on account of salaries, allowances, fees and other remuneration payable to its members and to its officers and other staff (not being salaried Government officers or staff) shall be met from such funds as may be placed at the disposal of the Board by the State Government.
(c)Regional plans