Section 19(2) in The Bayaluseeme Development Board Act, 1994.
(2)The following shall form part of, or be paid into the Board Fund, namely:-(i)all grants, subventions, donations and gifts made by the Central Government, State Government, any local authority, any body whether incorporated or not or any persons;(ii)the amount borrowed by the Board; and(iii)all other sums received by or on behalf of the Board from any source whatsoever.
