Section 23(1) in The Delhi Urban Shelter Improvement Board Act, 2010
(1)The Board shall have and maintain its own funds to which shall be credited-(a)all moneys received by the Board from the Government by way of grants, loans, advances or otherwise;(b)all moneys borrowed by the Board from sources other than the Government by way of loans, or debentures;(c)all fees and charges collected or received by the Board under this Act or any rules or regulation made thereunder;(d)all moneys received by the Board from the disposal of lands, buildings and other properties, movable and immovable; and(e)all moneys received by the Board by way of rents and profits or in any other manner or from any other sources.
