Section 16(1) in Telangana Bhoodan and Gramdan Act, 1965
(1)The Board shall have its own Fund called the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Bhoodan Yagna Board Fund; and all moneys which may, from time to time, be paid to it by the Central Government or State Government or any local authority or any person shall be carried to the Fund and all payments by the Board shall be made therefrom.
