Section 20(1) in U.P. Urban Planning and Development Act, 1973
(1)The Authority shall have an maintain its own fund to which shall be credited-(a)all moneys received by the Authority from the State Government by way of grants, loans, advances or otherwise:(b)all moneys borrowed by the Authority from sources other than the State Government by way of loans or debentures;(c)all [fees, tolls and charges] [Substituted By UP Act No. 48 of 1976.] received by the Authority under this Act:(d)all moneys 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,
