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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Tamilnadu - Subsection

Section 67(2) in Tamil Nadu Town and Country Planning Act, 1971

(2)No part of the Fund Account shall be appropriated, transferred or otherwise utilised by the planning authority for any purpose other than of making and execution of any development plan or for any purpose incidental to the making or execution of any such development plan.