Section 26(1) in Maharashtra Horticulture Development Corporation Act, 1984
(1)The Corporation shall, by such date in each financial year as may be prescribed, prepare and submit to the State Government for approval an annual financial statement and the programme of work for the succeeding financial year and the State Government may, approve such financial statement and the programme of work of the Corporation, as submitted by the Corporation or with such variations as the State Government thinks fit.
