Section 97(2) in Kerala Town and Country Planning Act, 2016
(2)The Planning and Development Fund shall be applied towards meeting the following expenses, namely:-(a)the expenditure incurred in the administration of this Act;(b)the cost of acquisition of land in the local planning area for purposes of planned development under this Act;(c)the expenditure for infrastructure development and development of land in the local planning area as envisaged in the Plans under this Act;(d)any expenses incurred by the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned in connection with preparation of Plans under this Act; and(e)the expenditure for such other purposes not inconsistent with the provisions of this Act.
