Section 20 in The Hampi World Heritage Area Management Authority Act, 2002
20. Subventions and loans to the Authority.
(1)The State Government may, from time to time, make subventions to the Authority for the purposes of this Act on such terms and conditions as the State Government may determine.(2)the State Government may, from time to time advance loans to the Authority on such terms and conditions; not inconsistent with the provisions of this Act, as the State Government may determine.
