Section 24(1) in The Maharashtra Water Conservation Corporation Act, 2000
(1)The Corporation shall have and maintain its own Fund, to which shall be credited––(a)all the money received by the Corporation from the State Government by way of grants, subventions, loans, advances and the loans raised under this Act;(b)all money received by the Corporation from the disposal of lands, buildings and other properties moveable or immovable and other transactions;(c)all money received by the Corporation by way of rents and profits or from any other source.
