Section 121 in The Maharashtra Regional and Town Planning Act, 1966
121. Contributions by Development Authority towards expenditure of local authorities and statutory authority.
- Without prejudice to the generality of the powers conferred on a Development Authority under this Chapter, any Development Authority may, with the consent of the State Government contribute such sums as the State Government may determine towards expenditure incurred or to be incurred by any local authority, Planning Authority or statutory body in the performance, in relation to the new town, of any of their statutory functions, including expenditure so incurred in the acquisition of land.
