LexSection 23 — Grant by Central Government to the Foundation.
The Auroville Foundation Act, 1988
For the purpose of enabling the Foundation to discharge its functions under this Act, the Central Government may, after due appropriation made by Parliament by law in this behalf, pay to the Foundation, in each financial year, such sums of money as that Government considers necessary by way of grant, loan or otherwise.Open in Lexace · Ask the AI about this section