Section 122(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)For the purpose of enabling a Development Authority [constituted under sub-section (2) of section 113] [This portion was inserted by Maharashtra 21 of 1971, Section 10(a).] to defray expenditure properly chargeable to capital account including the provision of working capital, the State Government may, after due appropriation made by the State Legislature by law in this behalf make advances to the Development Authority repayable over such and on such terms as may be approved by the State Government.
