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[Cites 0, Cited by 0] [Section 23] [Entire Act]

NCT Delhi - Subsection

Section 23(4) in The Delhi Development Authority Act, 1957

(4)The Central Government may, after due appropriation made by Parliament by law in this behalf, make such grants, advances and loans to the Authority as that government may deem necessary for the performance of the functions of the Authority under this Act; and all grants, loans and advances made shall be on such terms and conditions as the Central Government may determine·