Section 70 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
70. Fund of Special Area Development Authority.
(1)Every Special Area Development Authority shall have its own fund and all receipt of that authority shall be credited thereto and all payments of that authority shall be made therefrom.(2)The Special Area Development Authority may for all or any of the purposes of this Act,-(a)accept grants from the State Government or a local authority;(b)raise loans, subject to such terms and conditions as may be prescribed.
