Section 10 in THE DELHI INDUSTRIAL DEVELOPMENT, OPERATION AND MAINTENANCE ACT, 2010
10. Grants, subventions, loans and advances to the Corporation.-
The Government may, after due appropriation made by the Legislative Assembly of Delhi by law in this behalf, make such grants, subventions, loans and advances to the Corporation as it may deem necessary for the performance of the functions of the Corporation under this Act; and all grants, subventions, loans and advances made shall be on such terms and conditions as the Government may, after consulting the Corporation, determine.
