Section 107(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(1)The Authority shall manage and operate the Development Fund to which shall be credited:(a)all moneys received from the Central Government and the State Government by way of revolving fund, grants, loans, advances or otherwise;(b)all moneys borrowed by the Authority by way of loans or debentures;(c)all moneys received by the Authority from the disposal of lands, buildings and other properties, movable and immovable;(d)sum of money received from projects implemented under Development Schemes;(e)all moneys earned from remunerative projects and schemes by way of rent or otherwise, and disposal of its assets;(f)sum of money received by way of user charges;(g)all development charges or other charges, fees received under the Act or rules or regulations made there under;(h)all moneys received from financial institution or other agencies in the form of equity; and(i)any other sum of money received by the Authority from any other sources, including constituent Local Authorities, for performing its functions.
