Section 107(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)very Planning Authority or Development Authority (other than the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Development Authority) shall have and maintain its own fund to which shall be credited -(a)all moneys received by the said Authority from the State Government by way of grants, loans, advances or otherwise;(b)all development charges or other charges or fees received by the said Authority under this Act or rules or regulations made thereunder; and(c)all moneys received by the said Authority from any other source.
