Section 55(1) in Arunachal Pradesh Housing Board Act, 2014
(1)The Board shall have its own fund called the Housing Board Fund into which shall be credited all monies received as under:-(a)by way of grants, donations, subventions and gifts from the central Government or any State Government, Local Authority or anybody or individuals for all or any of the purposes of this Act; and(b)by or on behalf of the Board under the provisions of this Act as all proceeds from the sale of land or any other kind of property of the Board, all rents, interests, profits and other monies accruing to the Board.
