Section 115 in The Orissa Town Planning and Improvement Trust Act, 1956
115. Credits to capital account.
- There shall be credited to the capital account-(a)all sums (except interest) received by way of special payments or betterment charges under this Act;(b)all moneys received on account of loan taken by the Planning authority in pursuance of this Act;(c)the proceeds of the sale of any land vested in the Planning authority 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 of such advance;(e)the proceeds of the sale of any movable property (including securities for moneys invested from the capital account) belonging to the Planning authority;(f)all lump sums received from (any Government) in aid or the capital account; and(g)all premia received by the Planning authority in connection with leases for any term exceeding forty years.
