Section 7(2) in M.P. Nagar Vikas Nidhi Niyam, 2001
(2)Infrastructure Account :(i)The remaining amount, after the amount of entry tax provided in the budget and which has been transferred to the Devolution Account under sub-clause (i) of clause (1) of Rule 7 treating the year 2000-2001 as base year, shall be transferred to the Infrastructure Account.(ii)The grant to be received from the State Government on the basis of the recommendations of the Finance Commission for the improvement of basic services.(iii)The grant to be given for the specific capital works by the State Government shall also be transferred to the Infrastructure Account.
