Section 130(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)Every Regional Board [Special Planning Authority (other than a Special Planning Authority appointed under clause (b) of sub-section (1) of section 40)] [This portion was substituted for the words 'Planning Authority' by Maharashtra 11 of 1973, Section 8.] or Development Authority [constituted under sub-section (2) of section 113 shall have and maintain its own fund to which shall be credited-] [This portion was inserted by Maharashtra 21 of 1971, Sections 12, 13 and 14.](a)all moneys received by such Board or Authority from the State Government by way of grants, loans, advance or otherwise;(b)all fees or charges received by such Board or Authority under this Act or Rules or Regulations thereunder;(c)all moneys received from any other source.
