Section 240 in The Howrah Municipal Corporation Act, 1980
240. [ Financial statement in regard to Draft Development Plan. [Chapter XXI containing sections 239 to 242 inserted by W.B. Act 11 of 1999.]
- A financial statement shall be submitted with the Draft Development Plan containing -(a)detailed particulars about the quantum of finance available for conducting the development programme under the said Draft Development Plan from -(i)own resources of the Corporation with source-wise break-ups; and(ii)corporate sector or household sector;(b)the following particulars in detail :-(i)credit plan or the terms and conditions for availing of the finance from corporate sector or household sector;(ii)sources of fund for repayment of credit, if taken from corporate sector or household sector and the manner of repayment.]
