Section 72 in The Himachal Pradesh Town and Country Planning Act, 1977
72. Fund of Special Area Development Authority.
(1)Every Special Area Development Authority shall have its own fund and all receipts of that authority shall be credited thereto and all payments of that authority shall be made therefrom.(2)The Special Area Development Authority shall levy the development charge in the manner as prescribed under sections 61 and 62 of this Act.(3)The Special Area Development Authority may for all or any of the purposes of this Act-(a)accept grants from the State Government or a local authority;(b)raise loans, subject to such terms and conditions as may be prescribed.
