Section 72(1) in Haryana Municipal Corporation Act, 1994
(1)Save as otherwise provided in this Act -(a)all funds which immediately before the declaration and constitution of the Corporation under sections 3 and 4 of this Act vested in the Municipal area of the Faridabad Complex or any Part thereof or any municipality including area comprising rural area or a Part thereof, if any;(b)all money received by or on behalf of the Corporation under the provision of this Act or of any law for the time being in force or under any contract;(c)all proceeds of the disposal of property by, or on behalf of the Corporation;(d)all rents accruing from any property of the Corporation;(e)all moneys raised by any tax, rate or cess levied for the purpose of this Act;(f)all fees collected and all fines levied under this Act or under any rule, regulation or bye-law made thereunder;(g)all moneys received by or on behalf of the Corporation from the Government or any individual or association of individuals by way of grant or gift or deposit;(h)all interest and profits arising from any investment of, or from any transactions in connection with, any money belonging to the Corporation including loans and advances under this Act;(i)all moneys received by or on behalf of the Corporation from any other source whatsoever, shall form one fund to be called the Corporation Fund.
