Section 20(1) in Maharashtra Horticulture Development Corporation Act, 1984
(1)The Corporation shall have and maintain its own fund, to which shall be credited-(a)all moneys received by the Corporation from the State Government by way of grants, subventions, loans, advances or otherwise and from the loans raised under section 22;(b)all fees, costs and charges received by the Corporation under this Act;(c)all moneys received by the Corporation from the disposal of lands, buildings and other properties moveable and immoveable and other transactions;(d)all moneys received by the Corporation by way of rents and profits or in any other manner or from any other source.
