Section 21A in The Mumbai Metropolitan Region Development Authority Act, 1974
21A. [ Power to Metropolitan Authority to finance projects and schemes and impose condition therefor. - The Metropolitan Authority shall be competent to give grants, advances or loans to, or to share expenses with any local authority or other authority in the Metropolitan Region for any of the purposes of section 12, and notwithstanding anything contained [but subject to the restrictions (if any)] [Section 21-A was inserted by Maharashtra 59 of 1975, Section 6.] contained in the [Mumbai Municipal Corporation Act] [These words were substituted for the words 'Bombay Municipal Corporation Act' by Maharashtra 25 of 1996, Section 2, Schedule.] it shall be lawful for such other authority to accept such grants, advances or loans or share in the expenses, subject to such terms and conditions as the Metropolitan Authority may, from time to time, in consultation with such other authority, specify.].
