Section 38 in Maharashtra Housing and Area Development Act, 1976
38. Subvention and loans to Authority.
(1)Any Government or local authority (and every local authority is hereby authorised to do so) may, from time to time, make subventions to the Authority for the purposes of this Act on such terms and conditions as the State Government may determine.(2)Any Government may from time to time advance loans to the Authority on such terms and conditions not inconsistent with the provisions of this Act, as that Government may determine.
