Section 105(2) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(2)The fund shall be applied towards meeting-(a)the administrative expenses of the Planning and Development Authority;(b)the cost of acquisition of land in the planning area for the purpose of development;(c)the expenditure for any development of land in the planning area;(d)the expenditure for such other purposes as the Government may direct.
