Section 107(2) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(2)The Development Fund shall be utilized 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 development area;(d)any expenses incurred by the Authority in connection with preparation of Perspective Plan [PP] or Master Plan [MP] or Infrastructure Development Plan [IDP] or Area Development Plan or Zonal Development Plan or Land Pooling Scheme [LPS] or Town Planning Scheme [TPS] or a Development Scheme 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.
