Section 64(3) in Tamil Nadu Town and Country Planning Act, 1971
(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.
