Section 63(2) in The Bihar State Housing Board Act, 1982
(2)All expenditure which the Government shall, not later than six months from the date of the establishment of the Board, declare to have been incurred on capital account in connection with the purposes of this Act shall be deemed to be a loan advanced to the Board on the date of such declaration:Provided that Government may extend the said period of six months to a period not exceeding two years by a notification in the Official Gazette.
