Section 34 in The National Capital Region Planning Board Rules, 1985
34. Grants-in-Aids.
- The Board may sanction grants-in-aid to the participating State Governments or the Union territory administration or the State Governments having a counter-magnet area and the local authorities, urban development authorities, housing boards and such other authorities of the State Government or the Union territory or other State Government concerned as the case may be, for implementing the sub-regional plans and project plans or for developing the counter-magnet area.
