Section 41 in Telangana Water, Land and Trees Act, 2002
41. The Fund.
- The authority shall create a separate fund to be called the [Telangana] [Substituted by G.O.Ms.No.18, Panchayat Raj & Rural Development (RD.II) Department, dated 31.01.2015.] Water, Land and Trees Authority Fund, to which shall be credited all monies received by the Authority including,-(a)all cesses or surcharges levied and collected under the Act;(b)all penalties received by the Authority as prescribed under the Act;(c)all money received by the Authority as fees prescribed under the Act;(d)all grants made by the Government.
