Section 3A(8) in The Haryana Development and Regulation of Urban Areas Act, 1975
(8)The amount of [State Infrastructure Development Charges] [Substituted 'infrastructure development charges' by Haryana Act No. 32 of 2019, dated 3.9.2019.][and infrastructure augmentation charges] [Inserted by Haryana Act No. 16 of 2010, dated 30.9.2010.] deposited by the colonizers, loans and grants from the Central/State Government, or the local authority, or loans and grants from national/international financial institutions and any other money form such source as the State Government may decide, shalll e credited to the Fund.
