Section 67(1) in Tamil Nadu Town and Country Planning Act, 1971
(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.
