Section 24A in The Mumbai Metropolitan Region Development Authority Act, 1974
24A. [ Operations of Authority not to be carried out at a loss. - The Metropolitan Authority shall not and shall not be required to carry out any of its operations under this Act at a loss. Any deficit in the [Mumbai Metropolitan Region Development Fund] [Section 24A was inserted by Maharashtra 29 of 1976. Section 20.] in any financial year shall be made good by the Authority not later than the close of next succeeding financial year.]
