Section 31(2) in The Kaginele Development Authority Act, 2009
(2)There shall be credited to the said Fund.--(i)all grants, subventions, donations and gifts made by the Central Government, State Government, any local authority or any body, whether incorporated or not or any person;(ii)the amount borrowed by the Authority; and(iii)all other sums received by or on behalf of the Authority from any source whatsoever.
