Section 32(1) in The Gurugram Metropolitan Development Authority Act, 2017
(1)The Authority shall have and maintain its own fund to which shall be credited -(a)all moneys received or due to be received, prior to the commencement of the Act by the State Government and unspent at the time of commencement of this Act on account of proportionate development charges for external development work in the notified area, payable by the owner granted a licence under the Haryana Development and Regulation of Urban Areas Act, 1975 (8 of 1975);(b)such share of moneys collected by the Municipal Corporation, Gurugram prior to the commencement of this Act and deposited with the State Government, as the State Government may determine;(c)all moneys received by the Authority from the Central Government or the State Government or the Municipal Corporation, Gurugram by way of grants, loans, advances or otherwise;(d)all moneys borrowed by the Authority from sources other than State Government, by way of loans or debentures;(e)all fees, charges or levies received by the Authority under this Act;(f)all moneys received by the Authority from the disposal of property, moveable and immoveable; and(g)all moneys received by the Authority by way of rents and profits or in any other manner or from any other source.
