Section 3M(1) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(1)The Slum Rehabilitation Authority shall have and maintain its own fund, to which shall be credited,-(a)all moneys received by the Slum Rehabilitation Authority from the State Government by way of grants, subventions, loans raised under this Act;(b)all fees, costs and charges received by the Slum Rehabilitation Authority under this Act;(c). all moneys received by the Slum Rehabilitation Authority from the disposal of lands, buildings and other properties, movable and immovable and other transactions.
