Section 109 in West Bengal Town and Country (Planning and Development) Act, 1979
109. Grants and advances by State Government.
-The State Government may make such grants, advances and loans to any Planning Authority or Development Authority (including the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Development Authority) as it may deem necessary for the performance of the functions under this Act and all such grants, loans and advances made shall be on such terms and conditions as the State Government may determine.
