Section 43 in Tamil Nadu Town and Country Planning Act, 1971
43. Advances and payments by Government to the new town development authority.
(1)For the purpose of enabling a new town development authority to defray expenditure properly chargeable to capital account including the provision of working capital, the Government may, make advances to the new town development authority repayable over such periods and on such terms as may be approved by the Government.(2)For the purpose of enabling a new town development authority to defray any other expenditure, the Government may, make grants to the new town development authority of such amounts as they may decide in this behalf.
