Section 44(2) in Arunachal Pradesh Urban and Country Planning Act, 2007
(2)The fund shall be applied towards meeting -(a)The expenditure incurred in the administration of this Act;(b)The cost of acquisition of land in the planning area for purposes of development;(c)The expenditure for any development of land in the planning area, and(d)The expenditure for such other purposes as the State Government/ State Urban and Country Planning Board may direct.
