Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 39 in Gujarat Khar Lands Act, 1963

39. Maintenance fund.- The Board shall have also a maintenance fund to which shall be credited twenty-five per cent of the annual contributions paid to the Board under section 31. The Board may apply the maintenance fund to the repair of breaches in embankments included in any scheme caused by tempest, flood or other irresistible force and to such other purposes as may be prescribed.