Section 83(2) in Sikkim Urban and Regional Planning and Development Act, 1998
(2)The development 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 development area for the purpose of planned development;(c)The expenditure for development of land in the development area;(d)Any expenses incurred by the Authority under this Act in connection with preparation of perspective plan, development plan and annual plan and planning and execution of projects and schemes unless expressly provided otherwise in this Act;(e)The expenditure for such other purposes as the Government may direct; and(f)The expenditure for such other purposes not inconsistent with this Act.
