Section 152(2) in Punjab Regional and Town Planning and Development Act, 1995
(2)The Authority shall, as soon as may be, after the notified date, constitute in respect of the moneys and other assets which are transferred to and vested in it under sub-section (1), similar fund and may invest the accumulations under the fund in such securities and subject to such conditions as may be specified by the Authority with the approval of the State Government.
