Section 19(1) in The Jammu and Kashmir Development Act, 1970
(1)The Authority shall have and maintain its own fund to which shall be credited-(a)all moneys received by the Authority from the Central or State Government by way of grants, loans, advances or otherwise ;(b)all moneys borrowed by the Authority from sources other than the Government by way of loans or debentures;(c)all fees and charges received by the Authority under this Act;(d)all money received by the Authority from the disposal of lands, buildings and other properties, movable and immovable; and(e)all moneys received by the Authority by way of rents and profits or in any other manner or from any other source.
