- [(1)] [Re-numbered as sub-section (1) by Act No. 23 of 2008, dated 18.9.2008.] 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 79, 80 or 87;[* * *] [Omitted '(b) all moneys received on account of loans taken by the Board in pursuance of section 98 or section 99;' by Act No. 23 of 2008, dated 18.9.2008.](c)the proceeds of the sale of any land vested in the Board;(d)the proceeds of the sale of any movable property (including securities for money invested from the capital account) belonging to the Board;(e)all lump sums received from any Government in aid of the capital account;(f)all premia received by the Board in connection with leases;(g)all sums (if any) which the State Government directs, under sub-section (2) of section 135; to be credited to the capital account; and(h)all moneys resulting from the sale of securities by direction of the State Government under section 136.(2)[ All moneys received on account of loans taken by the Board in pursuance of section 98 or section 99 shall be credited to appropriate loan account and to be shown as liabilities in the State of Affairs of the Board in the Annual Accounts.] [Inserted by Act No. 23 of 2008, dated 18.9.2008.]
