Section 23 in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021
23. The State Government may, after due appropriation made by Legislature by law in this behalf, make to the Parishad grants, advances and loans of such sums of money as it may consider necessary to enable the Parishad to carry out its functions under this Act.
