Section 25 in The Maharashtra Metropolitan Region Development Authority Act, 2016
25. Powers to Metropolitan Authority to finance projects and schemes and impose conditions 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 13, and notwithstanding anything contained in any law for the time being in force, but subject to the restrictions (if any) contained in the Maharashtra Municipal Corporation Act (LIX of 1949) or any law relating to such local authority or other authority, 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.
