Section 17(3) in The Assam Evacuee Property Act, 1951
(3)The moneys received by the Committee from time to time under the provisions of this Act shall constitute a fund which shall be declared to be a "local funds" under sub-section (4) of Section 2 of the Assam Local Funds (Accounts and Audit) Act, 1930 (Assam Act 2 of 1930) by the State Government.
