Section 43(1) in Ladakh Autonomous Hill Development Councils Act, 1997
(1)There shall be a fund to be called "the Council Fund" to be held by the Council in trust for the purposes of this Act and-(a)all revenues raised under the provisions of this Act;(aa)[ all taxes and fees that are assigned to be collected by the Council under section 24.] [Inserted by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.](b)the loans realised by the Council with the approval of the Government;(c)the allocations made from the Plan and Non-Plan Budget; and(d)loans, advances and grants made by the Central or State Government;shall be credited into the Council Fund.
