Section 64 in Tamil Nadu Town and Country Planning Act, 1971
64. State Town and Country Planning and Development Fund.
(1)Government may constitute a State Town and Country Planning and Development Fund for the purpose of furthering the town and country planning functions under the Act.(2)The Government may, from time to time, allocate moneys from the Consolidated Fund of the State to this fund.(3)Moneys from this fund may be advanced by the Government as grants or loans on such terms and conditions as the Government may determine, to the planning authorities for the performance of their functions under this Act, which may include-(a)Preparation of development plans;(b)execution of the development plans in full or in part; and(c)any purpose incidental to the preparation or execution of development plans.(2)The said fund shall be vested in, and administered and audited by such authority and in such manner as may be prescribed.
