Section 44 in Arunachal Pradesh Urban and Country Planning Act, 2007
44. Funds of the Local Planning Authority.
(1)Every Local Planning Authority shall have and maintain its own fund to which shall be credited -(a)All moneys received by the Local Planning Authority from the State Government by way of grants, loans, advances, or otherwise;(b)All development charges or other charges or fees received by the Local Planning Authority under this Act or rules or regulations made thereunder;(c)All moneys received by the Local 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/ State Urban and Country Planning Board may direct.(3)Every Local Planning Authority may keep in current account of the State Bank of India or any other bank approved by the State Government/ State Urban and Country Planning Board 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 State Urban and Country Planning Board.(4)The State Government/ State Urban and Country Planning Board may, make such grants, advances and loans to any Local 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/ State Urban and Country Planning Board may determine.
