Section 32(2) in The Gurugram Metropolitan Development Authority Act, 2017
(2)The fund shall be applied towards meeting expenditure-(a)in infrastructure development, provision of urban amenities, mobility management, sustainable management of the urban environment and social, economic and industrial development in the notified area;(b)in operation and maintenance of assets created for purposes of infrastructure development, provision of urban amenities, mobility management, sustainable management of the urban environment and social, economic and industrial development in the notified area;(c)salaries and allowances of the Chief Executive Officer, other officers and employees of the authority;(d)in the administration of the Act;(e)for acquisition of land for purposes of this Act;(f)in joint ventures and limited liability partnerships for infrastructure development, provision of urban amenities, mobility management, sustainable management of the urban environment and social, economic and industrial development in the notified area;(g)on redevelopment and urban renewal in the notified area;(h)for such purposes in the exercise of powers or performance of functions under this Act as the Authority may approve or the State Government may direct or permit.
