Section 25(5) in Andhra Pradesh Capital Region Development Authority Act, 2014
(5)The Development Fund shall be applied towards meeting,-(a)the expenditure incurred in the administration of the Act;(b)the cost of acquisition of land for the purposes of the Act;(c)expenditure for any development of land for ensuring planned development in the capital region;(d)any expenses incurred by the Authority in connection with preparation of perspective plan, master plans, area development plans, and infrastructure plan or any other plans, undertaking surveys, studies, and execution of projects and schemes;(e)the maintenance of sinking fund and other separate accounts required under the Act;(f)the construction of buildings, development of infrastructure and provision of amenities and such other public purposes as required for the capital city area development.
