Section 9 in The Great Eastern Hotel (Acquisition of Undertaking) Act, 1980
9. Fund of the Hotel Authority.
- There shall be a Fund for the Hotel Authority to which shall be credited -(a)loans and advances, if any, granted to the Hotel Authority by the State Government,(b)all monies borrowed by the Hotel Authority,(c)all receipts on account of rents, rates and other charges,(d)such other sums as may be received by the Hotel Authority from the State Government or any other authority or agency.
