Section 75(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)The moneys referred to sub-section (1) shall likewise be applied in payment of all sums payable out of the Corporation Fund under any other enactment for the time being in force:Provided that an amount allotted to the Corporation by the Central or State Government or any other persons or local authority for any specific work or purpose shall be utilized exclusively for such work or purpose and in accordance with such instructions as the Government may either generally or specially issue in this behalf.
