Section 122A(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)Without prejudice to the provisions of section 122, a Development Authority constituted under sub-section (2) of section 113 may,-(a)subject to such conditions as may be determined in this behalf by the Government, borrow money in the open market or otherwise with a view to provide itself with adequate resources;(b)accept deposits on such conditions as it deems fit from persons to whom allotment or sale of land or building or any structure is made, or is likely to be made, in furtherance of the objects of this Chapter.
