Section 26(2) in Assam Industrial Infrastructure Development Corporation Act, 1990
(2)Without prejudice to the generality of the power conferred by sub-section (1), the Corporation may contribute sums, as it thinks fit, towards expenditure incurred or to be incurred by any local authority or statutory public undertakings in the performance in relation to any of its industrial and commercial estates or industrial areas, and growth centers, of any of the statutory functions of such authority or undertaking including expenditure incurred in the acquisition of land.
