Section 90 in Kerala District Administration Act, 1979
90. Power to recover unutilised subsidies and grants.
- Whenever in exercise of any power conferred on it by this Act, or the rules issued thereunder a district council has sanctioned to any institution or individual a subsidy or a grant of money for any specified purpose and the whole or any portion of such subsidy or Grant is found not to have been utilised for that purpose in accordance with the Conditions subject to which the subsidy or grant was sanctioned, the same or the unutilised portion thereof shall be recoverable by the district council from such institution or individual as an arrear of land revenue.Legal Proceedings
