Section 125(2) in The Calcutta Improvement Act, 1911
(2)The surplus (if any) remaining after making the payments referred to in sub-section (1) shall,subject to the maintenance of a closing balance of one lakh of rupees, and[unless contributed permanently to the capital account under the direction of he State Government or advanced to the capital account under the provisions of section 127] [Substituted by W.B. Act 32 of 1955.], andunless the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.], other directs,be invested, in the manner prescribed in section 101, towards the service of any loans outstanding after the expiry of sixty years from the commencement of this Act.
