Section 42(3) in Faridabad Metropolitan Development Authority Act, 2018
(3)The State Government shall after the appropriation made by the Legislature of the State of Haryana by law in this behalf pay to the Authority, from time to time, the entire proceeds of the proportionate development charges for external development works under sub-section (1) and infrastructure development charges under sub-section (2) credited to the Consolidated Fund of the State for being utilized by the Authority for the purposes of this Act.
