Section 26(2) in Nadaprabhu Kempegowda Heritage Area Development Authority Act, 2018
(2)There shall be credits to the said Fund, -(i)all grants, subventions, donations and gifts made by the Central Government, State Government, any local authority or any body, whether incorporated or not or any person;(ii)the amount borrowed by the Authority; and(iii)all other sums received by or on behalf of the Authority from any source whatsoever.
