Section 101(5)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(b)for the payment of contributions to the special funds constituted under this Act such as the Salary Reserve Fund and [the Consolidated Water Supply and Sewage Disposal Project Fund and the Water and Sewage Fund established under sections 90A and 90B] [These words, figures and letters were substituted for the words 'Water Supply Reserve Fund' by Maharashtra 15 of 2012, Section 18(b), (w.e.f. 4-8-2012).];