Section 43 in Tripura Town and Country Planning Act, 1975
43. Funds of the Planning Authority.
(1)Every planning Authority shall have and maintain its own Fund to which shall be credited -(a)all moneys received by the planning Authority from the Government by way of grants, loans, advances or otherwise ;(b)all development charges or other charges or fees received by the planning Authority under this Act or rules or regulations thereunder ;(c)all moneys received by the Planning Authority from any other source.(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.(3)Every planning Authority may keep in current account of the State Bank of India or any other bank approved by the State Government in this behalf such sum of money out of its funds as may be prescribed by the rules and any money in excess of the said sum shall be invested in such manner as may be approved by the State Government.(4)The State Government may make such grants, advances and loans to any Planning Authority as it may deem necessary for the performance of the functions under this Act ; and all grants, loans and advances made shall be on such terms and conditions as the State Government may determine.
