Section 28(3) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973
(3)All moneys received by or on behalf of the board by virtue of this Act, all proceeds of lands or any other kind of property sold by the Board, all rents, betterment charges and all interest, profits and other moneys accruing to the Board shall constitute the fund of the Board.
