Section 77(1) in The Orissa Development Authorities Act, 1982
(1)The Authority shall have and 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 and charges received by the Authority under this Act;(d)all moneys received by the Authority from the disposal of land, buildings and other properties, movable and immovable;(e)all moneys received by the Authority under Sections 78 and 79 ;(f)all moneys received by the Authority by way of rents and profits or in any other manner or from any other source.
