Section 98 in Kerala Town and Country Planning Act, 2016
98. Fund of the Board, the District Planning Committee and the Metropolitan Planning Committee.
- The Board, the District Planning Committees, the Metropolitan Planning Committees and the Development Authorities may, if so permitted by the Government, maintain a separate fund to which shall be credited all the money received by them under this Act and shall be applied towards meeting the expenses for discharging their functions under this Act.
