Section 32 in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
32. Grants, subventions, loans and advances to Corporation
The State Government may, after due appropriation made by the State Legislature by law in this behalf, make such grants, subventions, loans and advances to the Corporation as it may deem necessary for the performance of the functions of the Corporation under this Act; and all grants, subventions, loans and advances made shall be on such terms and conditions as the State Government may determine.
