Section 110 in Gauhati Municipal Corporation Act, 1971
110. Municipal Fund.
- Save as otherwise provided in this Act the balance at the credit of the Gauhati Municipal Board or any other local authority in the city immediately before the establishment of the Corporation and all moneys realised or realisable under this Act and all moneys otherwise received by the Corporation shall be credited to a fund which shall called "the Municipal Fund" and which shall be held by the Corporation in trust for she purpose of this Act.
