Section 18(1) in Tamil Nadu Industrial Township Area Development Authority Act, 1997
(1)The Authority shall have and maintain its own fund to which shall be credited,-(a)all moneys received by the authority from the 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, tolls, costs and charges received by the Authority under this Act and under any provision of the law made applicable to the township under section 12;(d)all moneys received by the authority from the disposal of lands, buildings and other properties movable and immovable and from other transactions; and(e)all moneys received by the Authority by way of rents and profits or in any other manner or from any other source.
