Section 20 in The Hastinapur Town Development Board Act, 1954
20. Power of the Board to spend.
- Subject to such limitations and restrictions as may be prescribed, the Board shall have power without reference to the State Government to spend such sums as it thinks fit for the purposes of this Act, and such sums shall be deemed to be expenditure payable out of the fund of the Board :Provided that no sum shall be expended by or on behalf of the Board unless the expenditure of the same is covered by a current budget grant approved by the State Government.
