Section 117(2) in Tamil Nadu Town and Country Planning Act, 1971
(2)Any expense incurred by the Government or by such person in exercising such power or performing such duty shall be paid out of the funds of the planning authority concerned; and if the planning authority concerned fails to pay the expenses, then the Government may make an order directing any person who, for the time being, has custody of any such funds to pay such expenses from such funds and such person shall be bound to obey such order.
