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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(1) in The Hastinapur Town Development Board Act, 1954

(1)The Board shall have its own fund and all grants and advances made to it, from time to time, by the Central Government or the State Government and all receipts of the Board shall be credited thereto and all payments by the Board shall be made therefrom.