Section 34(2) in Maharashtra Housing and Area Development Act, 1976
(2)(a)All moneys received by the Authority by way of grants, subventions, donations and gifts for all or any of the purposes of this Act;(b)All proceeds of land or any other kind of property sold or disposed of by the Authority, all rents, deposits, betterment charges and all interest, profits and other moneys accruing to the Authority;(c)all loans received by the Authority;shall constitute the fund of the Authority;
