Section 30 in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
30. Grants, Advances and Loans.
- The Authority shall be competent to give grants, advances or loans to, or to share expenses with, any local authority or other authority in the Metropolitan Region, for any of the purposes of section 14, and notwithstanding anything contained in any law for the time being in force, but subject to the restrictions (if any) contained in the Jammu and Kashmir Municipal Act, 2000 (Act No. XX of 2000), the Jammu and Kashmir Municipal Corporation Act, 2000 (Act No. XXI of 2000) or any law relating to such local authority or other authority, it shall be lawful for such other authority to accept such grants, advances or loans or share in the expenses, subject to such terms and conditions as the Authority may, from time to time, in consultation with such other authority, specify.
