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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Maharashtra - Subsection

Section 130(4) in The Maharashtra Regional and Town Planning Act, 1966

(4)The State Government may, after due appropriation made by the legislature of the State by law in this behalf, make such grants, advances and loans to the Board or the Authority concerned as it may deem necessary for the performance of the functions under this Act; and all grants, loans and advances so made shall be on such terms and conditions as the State Government may determine.