- The moneys credited to the capital account shall be held by the Board in trust and shall be applied to-(a)meeting all costs of framing and executing housing, improvement or building schemes;(b)meeting the cost of acquiring lands for carrying out any of the purposes of this Act;(c)meeting the cost of constructing buildings required for carrying out any of the purposes of this Act;(d)the repayment of loans from money borrowed in pursuance of this Act;(e)granting of loans and advances under sections 32 and 67;(f)making payments in pursuance of section 118 otherwise than for interests or for expenses of maintenance or working;(g)making or contributing towards the cost of surveys in pursuance of section 116;(h)meeting such proportion of the cost of management as may be directed by the Board; and(i)temporarily making good the deficit, if any, in the revenue account at the end of any year.
