Section 16(1) in The Maharashtra Municipal Property Tax Board Act, 2011
(1)There shall be constituted a Fund to be called "Municipal Property Tax Board Fund" and to which shall be credited thereto,-(a)any Government grants and advances received, and fees and charges, if any, levied under this Act or the rules made thereunder, and(b)all sums received by the Board from such other sources as may be decided upon by the State Government.
