Section 49(2) in Punjab Regional and Town Planning and Development Act, 1995
(2)The funds of the Authority shall be applied towards meeting -(a)the expenditure incurred in the administration, implementation and carrying out the provisions of this Act;(b)the cost of acquisition of land for the purposes of this Act;(c)the expenditure for development of land and construction of houses; and(d)the expenditure for such other purposes as the State Government may direct or permit.
