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State of Maharashtra - Section

Section 9 in The Pandharpur Development Authority Act, 2009

9. Grants by State Government.

- The State Government may, after due appropriation made by the State Legislature by law in this behalf, pay to the Development Authority in each financial year by way of grants from the Consolidated Fund of the State, such sums of money as it may deem fit for being utilised for the purposes of this Act.