Section 20(2) in The Karnataka Border Area Development Authority Act, 2010
(2)The following shall form part of, or be paid into the Border area development Authority Fund, namely:-(i)all grants, subversions, donations and gifts made by the Central Government, State Government, any local authority, any body whether in-corporated or not or any persons; and(ii)all other sums received by or on behalf of the Authority from any source whatsoever.
