Section 18 in The Hastinapur Town Development Board Act, 1954
18. Expenditure before the constitution of the Board.
- All expenditure incurred by the Central Government or by the State Government at any time before the constitution of the Board for any of the purposes of this Act, other than the expenditure incurred on account of the construction and maintenance of the buildings mentioned in Section 17, or expenditure specified in this behalf by the State Government by notification in the Official Gazette, shall be deemed to be the expenditure of the Board and all expenditure incurred by the Central Government shall, for the purposes of Section 21, be treated as loan advanced to the Board.
