Section 63C in Tamil Nadu Town and Country Planning Act, 1971
63C. [ Constitution of State Infrastructure and Amenities Fund. [Section 63-C inserted by Act 34 of 2007 w.e.f.1st day of June 2007]
(1)The Government may constitute a fund called "State Infrastructure and Amenities Fund" to provide adequate infrastructure and basic amenities so as to meet the impact on development and for ensuring sustainable development of urban and rural area.(2)The infrastructure and amenities charges levied under Section 63-B shall be credited to this fund.(3)The fund shall be operated, utilized and maintained in such manner as may be prescribed.]Chapter - VIII. Finance.
