Section 40(2) in Hyderabad Metropolitan Development Authority Act, 2008
(2)The Metropolitan Development Fund shall be applied towards meetings;(a)the expenditure incurred in the administration of this Act;(b)The cost of land acquisition and areas mentioned under Land Pooling Schemes and development schemes undertaken by the Metropolitan Development Authority for the proposes of ensuring planned development;(c)any expenses incurred by the Metropolitan Development Authority in connection with preparation of Development plans, undertaking surveys, studies, Investment plans and execution of projects and schemes;(d)for maintaining sinking fund and other separate accounts required under the Act; and(e)the expenditure for such other purposes not inconsistent with this Act.
