Section 90A(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)The following moneys shall be credited to the Project Fund, namely:-(a)any sums borrowed in exercise of the powers conferred, by or under this Act for the purposes of Chapters XIII and XIV;(b)any grants received from the Government for the purposes of Chapters XIII and XIV.(c)all monies received by or on behalf of the Council under clause (h) or (i) of sub-section (2) of section 105.
