If the 2[Central Government] shall, 3… by an order published in the, 4[Official Gazette], so direct, it shall be lawful for the Commissioners in meeting, from time to time, to raise money for the estimated cost of any of the following purposes sanctioned by the 2[Central Government], to such extent as it may, from time to time, direct:-(a)the construction and repair of works and erections necessary or expedient for carrying out the purposes of this Act;(b)the acquisition of immovable and movable property requisite for such construction or repair as aforesaid; and(c)the payment of such salaries, fees and expenses, and such principal and interest, as may be due by the Commissioners.
