Section 91(1) in The Gujarat Town Planning and Urban Development Act, 1976
(1)An appropriate authority shall have and maintain its own fund to which shall be credited-(a)all moneys received by the authority by way of grants, loans, [advances, fees, development charges or otherwise;] [These words were substituted for the words 'advances or otherwise' by Gujarat 3 of 1995, Section 11 (w.r.e.f. 11-01-1995).](b)all moneys derived from its undertakings, projections and other sources;(c)such amount of contributions from local authorities as the State Government may specify from time to time to be credited to the fund of the authority.
