Section 130(2) in The Maharashtra Regional and Town Planning Act, 1966
(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 area of the authority concerned incurred for purposes of development;(c)the expenditure for any development of land in the area of the Authority concerned undertaken by such Authority; and(d)the expenditure for such other purposes as the State Government may direct.
