Section 501(a) in Karnataka Municipal Corporations Act, 1976
(a)so much of the [Grama Panchayat Fund] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] and other property vesting in the [Grama Panchayat] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] shall be transferred to the corporation fund as the Government may, by order in writing, direct;
