Section 57(1) in The Chandernagore Municipal Corporation Act, 1990
(1)There shall be a Municipal fund held by the Corporation in trust for the purposes of this Act and all moneys realised or realisable under this Act and all moneys otherwise received by the Corporation shall be credited to this fund.[* * * * * * * * * * *] [Sub-section (2) omitted by West Bengal Act 17 of 1995.]
