Section 44(1) in Arunachal Pradesh Urban and Country Planning Act, 2007
(1)Every Local Planning Authority shall have and maintain its own fund to which shall be credited -(a)All moneys received by the Local Planning Authority from the State Government by way of grants, loans, advances, or otherwise;(b)All development charges or other charges or fees received by the Local Planning Authority under this Act or rules or regulations made thereunder;(c)All moneys received by the Local Planning Authority from any other source.
