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State of Haryana - Section

Section 21S in The Punjab Slum Areas (Improvement and Clearance) Act, 1961

21S. Subventions and loans to Board.

(1)The State Government may from time to time make subventions to the Board for the purposes of this Act on such terms and conditions as the State Government may determine.
(2)The State Government may from time to time advance loans to the Board on such terms and conditions not inconsistent with the provisions of this Act as the State Government may determine.