Section 25(2) in Maharashtra Horticulture Development Corporation Act, 1984
(2)Without prejudice to the generality of the power conferred by subsection (1), for the purposes of section 15 or 16, the Corporation may, within its discretion, give grants, advances or loans to, or share expenses with, any local authority or public undertaking, within or without the area of its operation, towards expenses incurred or to be incurred by such authority or undertaking in the performance, in relation to any of its horticultural or agricultural farms or estates, of any of the statutory functions of such authority or undertaking, including expenditure incurred in the acquisition of land; and notwithstanding anything contained in any law for the time being in force. It shall be lawful for such authority to accept such grants advances or loans or share in the expenses, subject to such terms and conditions as the Corporation may, from time to time, in consultation with such authority or undertaking, specify.
