Section 40(1) in Hyderabad Metropolitan Development Authority Act, 2008
(1)The Metropolitan Development Authority shall manage and operate the Metropolitan Development Fund to which shall be credited:-(a)all moneys received from the Government by way of revolving fund, grants, loans, advances or otherwise;(b)all moneys borrowed by the Metropolitan Development Authority by way of loans or debentures;(c)all moneys received by the Metropolitan Development Authority from the disposal of lands, buildings and other properties, movable and immovable;(d)all development charges or other charges, fees received under this Act or rules or regulations made there under;(e)contribution from Municipal Corporation and Municipalities;(f)all moneys earned from remunerative projects and schemes by way of rent or otherwise and disposal of its assets;(g)sum of money received from projects implemented under Land Pooling Schemes;(h)sum of money received by way of user charges;(i)any other sum of money received by the Metropolitan Development Authority from any other sources for performing its functions.
