Section 122(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)For the purpose of enabling [such Development Authority] [These words were substituted for the words 'a Development Authority' by Maharashtra 21 of 1971, Section 10(b).] to defray any other expenditure, the State Government may, after due appropriation made by the State Legislature by law in this behalf, make grants to the Development Authority of such amounts it may decide in this behalf.
