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State of West Bengal - Section

Section 137 in The Howrah Improvement Act, 1956

137. Advances from revenue account to capital account.

(1)Notwithstanding anything contained in section 135, the Board may advance any sum standing at the credit of the revenue account for the purpose of meeting capital expenditure.
(2)Every such advance shall, unless a direction is given by the State Government under sub-section (2) of section 135, be refunded to the revenue account as soon as may be practicable.