Section 21(1) in Haryana Urban Development Authority Act, 1977
(1)The [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] shall have and maintain its own fund to which shall be credited -(a)all moneys received by the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] from the State Government and the Central Government by way of grants, loans, advances or otherwise;(b)all moneys borrowed by the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], from source other than the Government, by way of loans or debentures;(c)all fees received by the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] under this Act;(d)all moneys received by the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] from the disposal of lands, building and other properties, movable and immovable; and(e)all moneys received by the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] by way of rents and profits or in any other manner or from any other source.
