Section 115(5) in The Chhattisgarh Municipal Corporation Act, 1956
(5)The provisions of Section 114 shall apply to each sinking fund established under sub-section (4) :Provided that, in calculating the sum to be paid into any such sinking fund in pursuance of Section 114, any sum transferred to that fund in pursuance of the proviso to Section 118, shall be taken into account.
