Section 32(1) in Telangana Mining Settlements Act, 1956
(1)The Board shall set apart and apply annually out of the Mining Settlement Fund-(a)firstly, such sum as may be required for the payment of any amounts falling due on any loan legally contracted by it;(b)secondly, such sum as may be required to meet the expenditure on account of its own establishment under section 14 and the contribution made towards the Local Government Service under section 15; and(c)thirdly, the cost of the construction and maintenance of buildings used for the offices of the Board.
