Section 21 in The West Bengal Valuation Board Act, 1978
21. [ Grants or loans to the Board. [Section 21 Substituted by W.B. Act 17 of 2002, which was earlier as under : '21. Loan to the Board.-The State Government may from time to time advance loans to the Board on such terms and conditions as the State Government may determine.'.]
- The State Government may extend grants or loans to the Board on such terms and conditions as that Government may determine.]
