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State of West Bengal - Section

Section 12 in East Kolkata Wetlands (Conservation and Management) Act, 2006

12. Fund of Authority.

—The Authority shall have its own fund and the sums which may be paid to the Authority by the State Government and all other receipts, by way of grants, gifts, donations, benefactions or otherwise, of the Authority shall be carried to the fund and all payments by the Authority shall be made therefrom.