Section 33 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
33. Submission of approved budget estimates to State Government.
(1)Every budget estimates approved by the Authority under the last preceding section shall be submitted to the State Government for information.(2)After the receipt of the approved budget estimates, the State Government may, as far as practicable, before the beginning of the next year, suggested to the Authority, such modification therein as the State Government may deem fit, and the Authority shall carry out such modifications in the budget estimates in such manner as the Authority may think fit.
