Section 43(2) in Tripura Town and Country Planning Act, 1975
(2)The 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 Planning Area for purposes of development ;(c)the expenditure for any development of land in the Planning Area ; and(d)the expenditure for such other purposes as the State Government may direct.
