Section 46 in Maharashtra Horticulture Development Corporation Act, 1984
46. Apportionment of expenses.
- The Corporation shall, for the purposes of both annual and capital expenditures, apportion of each of its farms or estates, the required fund for the development from its own fund. Each plot-holder in the farm or estate shall, subject to the provisions of this Act, bear the proportionate share in both annual and capital expenditure, in the ratio of expenditure incurred in respect of his plot to the total expenditure on the land or the farm or estate as the Corporation may determine from time to time, and the plot-holder shall accordingly be liable to make payment thereof to the extent of the amount debited to his account by the Corporation including the amount of loan, if any, paid to him under clause (d) of section 16:Provided that, the actual payment by the plot-holder towards discharge of the aforesaid liability by him shall commence on the day after such gestation period as the Corporation may determine and declare in respect of the plot held by him.
