Section 30 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
30. Power of Authority to give grants, share expenses, etc.
- Without prejudice to the generality of the powers conferred by section 28, the Authority 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 facilities, amenties or services at the Truck Terminal, 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 or undertaking to accept such grants, advances or loans or share in the expenses, subject to such terms and conditions as the Authority may from time to time in consolidation with such authority or undertaking, specify.
