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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(1)(a) in The National Capital Region Planning Board Rules, 1985

(a)Unless in any case the Board directs otherwise, every order sanctioning a grant shall indicate whether it is recurring or non-recurring in nature and specify clearly the object for which it is given and the conditions, if any, attached to the grant. In the case of nonrecurring grants for specific objects, the order shall also specify the time limit within which the grant or each instalment of it is to be spent.