122. Credits to capital account. - There shall be credited to the capital account -
[(a) all sums (except interest) received by way of special payments for betterment fees in pursuance of section 78, 78A or 79];(b)all moneys received on account of loans taken by the Board in pursuance of section 89 or section 91;(c)the proceeds of the sale of any land vested in the Board [* * * *][* * * * * *](e)the proceeds of the sale of any movable property (including securities for money invested from the capital account) belonging to the Board;(f)all lump sums received from [any Government] in aid of the capital account;(g)all premia received by the Board in connection with leases [* * * * *](h)all sums (if any) which the [State Government] directs, under section 125, sub-section (2), to be credited to the capital account; and(i)all moneys resulting from the sale of securities by direction of the [State Government] under section 126.
