Section 65 in Tamil Nadu Town and Country Planning Act, 1971
65. Funds.
(1)Every planning authority shall maintain a separate Fund called "the Planning and Development Fund Account" (hereinafter called as the "Fund Account").(2)The Fund Account may be initially established by the planning authorities with the grants, advances or loans obtained from the Government or from the State Town and Country Planning and Development Fund.(3)Every local authority shall contribute such moneys not exceeding ten per centum of the general fund of such local authority to the Fund Account of the planning authority as the Government may specify from time to time.(4)All development charges allocated and moneys received under this Act shall be credited to this Fund.
