Section 9 in The West Bengal Comprehensive Area Development Act, 1974
9. Powers of the Corporation. -
The Corporation shall, for the purpose of carrying out its functions under this Act, have the following powers, namely :-(a)to acquire, hold and dispose of movable and immovable property;(b)to incur expenditure in the discharge of its functions under this Act;(c)to borrow money with or without interest subject to such terms and conditions as may be prescribed, and for that purpose pledge, hypothecate or mortgage any of its assets;(d)to advance loans on such terms and conditions as may be prescribed;(e)to write off loans subject to such conditions as may be prescribed;(f)to enter into or perform such contracts as may be necessary for the performance of its duties and the exercise of its powers under this Act.
