- The moneys credited to the capital account shall be held by the Board in trust, and shall be applied to -(a)meeting all costs of framing and executing improvement schemes;(b)meeting the cost of acquiring land for carrying out any of the purposes of this Act;(c)meeting the cost of constructing building required for carrying out any of the purposes of this Act including buildings required for accommodating the offices for carrying on the work of the Board;(d)the repayment of loans from money borrowed in pursuance of clause (b) of section 98;(e)making, or contributing towards the cost of making, surveys, in pursuance of section 174;(f)meeting such proportion of the cost of management as the Board may, with the sanction of the State Government, prescribe in this behalf; and(g)temporarily making good the deficit (if any) in the revenue account at the end of any financial year.
