Section 71(j) in Bihar Hindu Religious Trusts Act, 1950
(j)to the payment of any other expense incurred by the Board in carrying out the provisions of this Act, [which shall include the expenditure on maintenance, renovation or development of any pauranic or historical mandir/math in the State and on the publication of relevant brochures or book or on the production of C.D.s. or documentary films on the religious trusts.] [Inserted vide Section 25 by Amendment Act 1 of 2007.]
