Section 68(2) in Karnataka Town and Country Planning Act, 1961
(2)Any expense incurred by a Planning Authority or the State Government under this Act or in connection with an outline or comprehensive development plan or a Town Planning scheme, may be defrayed out of the funds of the Planning Authority.[Chapter VIII [Inserted by Act 14 of 1964 w.e.f. 26.03.1964] Finance, Accounts And Audit
