Section 43(1) in Tripura Town and Country Planning Act, 1975
(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.
