Section 21(2) in Siliguri Municipal Corporation Act, 1990
(2)Any amount of contribution payable by the Corporation under sub-section (2) of section 27 of the said Act shall, in accordance with the provisions of sub-section (2) of section 27 of the said Act, be credited by the Corporation to the Municipal Fund of the Calcutta Municipal Corporation.C. Powers and functions of the Municipal Authorities and the Officers of the Corporation
