Section 34 in Maharashtra Housing and Area Development Act, 1976
34. Authority's Fund
(1)The Authority shall have its own fund.(2)(a)All moneys received by the Authority by way of grants, subventions, donations and gifts for all or any of the purposes of this Act;(b)All proceeds of land or any other kind of property sold or disposed of by the Authority, all rents, deposits, betterment charges and all interest, profits and other moneys accruing to the Authority;(c)all loans received by the Authority;shall constitute the fund of the Authority;(3)[* * * * * * *] [Sub-section (3) was deleted by Maharashtra 54 of 1977, Section 5.]
