Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Uttar Pradesh - Subsection Section 26(2) in U.P. Area Development Act, 1976 (2)The Authority shall also have another fund to be called the 'Loan Fund', which shall also be deemed to be a local fund and to which shall be credited all moneys received by or on behalf of the Authority by way of loans.
