Section 23(1) in The Delhi Development Authority Act, 1957
(1)The Authority shall have and maintain its own fund to which shall be credited -(a)all moneys received by the Authority from the Central Government by way of grants, loans, advances or otherwise;(aa)[ all moneys borrowed by the Authority from sources other than Central Government by way of loans or debentures;] [Inserted by Act 56 of 1963, section 12 w.e.f. 30.12.1963.](b)all fees and charges received by the Authority under this Act;(c)all moneys received by the Authority from the disposal of lands, buildings and other properties, movable and immovable; and(d)all moneys received by the Authority by way of rents and profits or in any other manner or from any other source.
