Section 22(1) in Andhra Pradesh Urban Areas (Development) Act, 1975
(1)The Authority shall have and maintain its own fund to which shall be credited-(a)all money received by the Authority from the State and Central Governments, by way of grants, loans, advances or otherwise :(b)all moneys borrowed by the Authority from sources, other than Government, by way of loan or debentures ;(c)all fees and charges received by the Authority under this Act ;(d)all moneys received by the Authority from the disposal of lands, buildings and other properties, moveable, and immoveable ; and(e)all moneys received by the Authority by way of rents and profits or in any manner or from any other source.
