Section 67 in Tamil Nadu Town and Country Planning Act, 1971
67. Utilisation of Funds.
(1)Every planning authority shall utilise the moneys from the Fund Account for meeting-(a)the expenditure incurred in the administration of this Act;(b)the cost of acquisition of land for purposes of development;(c)the expenditure for any development of works contemplated in any development plan;(d)the expenditure for such other purposes as may be required by the planning authority;(e)the expenditure for such other purposes as the Government may direct.(2)No part of the Fund Account shall be appropriated, transferred or otherwise utilised by the planning authority for any purpose other than of making and execution of any development plan or for any purpose incidental to the making or execution of any such development plan.
