Section 18A in The Mumbai Metropolitan Region Development Authority Act, 1974
18A. [ Loans Fund. - (1) As a part of the [Mumbai Metropolitan Region Development Fund] [Section 18A was inserted by Maharashtra 29 of 1976, Section 15.] Metropolitan Authority shall establish in distinct Bank accounts a Loans Fund for the purposes of (a) receiving all monies borrowed by it including all repayments of loan instalments together with payment of interest made by the borrower on loans, (b) providing all moneys to be made available by the Authority as loans or advances to local authorities and other authorities or persons, (c) repayment of loans raised by the Authority for the purposes of this Act, and (d) expenditure on projects and schemes.
(2)All matters connected with the Loans Fund shall be governed by the regulations made in this behalf.] [Section 16A was substituted by Maharashtra 18 of 2003, Section 2, (w.e.f. 29-4-2003).]
