Section 153(2) in The City of Nagpur Corporation Act, 1948
(2)The total of the proceeds of such taxes or tolls made in the joint area of the Corporation and Cantonment or Municipality or notified area and the cost thereby incurred shall be apportioned between the municipal fund and the fund subject to the control of the Cantonment Authority or the Municipal Committee or the Committee of the notified area in such proportion as shall have been determined by the agreement.[Street Tax
