82C. [ Credits to capital account. [Inserted by Central Provinces and Berar Act XXXIV of 1949, section 26.]
- There shall be credited to the capital account-(a)all sums (except interest) received by way of betterment contributions under this Act ;(b)all moneys received on account of loans taken by the Trust in pursuance of this Act ;(c)the proceeds of the sale of any land vested in the Trust which was purchased out of any such loan ;(d)where land was purchased out of an advance from the revenue account, the portion of the proceeds of the sale of such land which remains after crediting to the revenue account the amount of such advance ;(e)the proceeds of the sale of any movable property (including securities for money invested from the capital account) belonging to the Trust ;(f)all lump sums received from any Government in aid of the capital account ;(g)all premia received by the Trust in connection with leases for any term exceeding forty years and half the premia received in connection with other leases renewable at the option of the lessee ;(h)all sums (if any) which the [State] Government directs under sub-section (2) of section 82-F to be credited to the capital account ; and(i)all moneys resulting from the sale of securites by direction of the [State] [Substituted for 'provincial' by A. O., 1950.] Government under section 82-G.]
