Section 120(1) in Kolkata Municipal Corporation Act, 1980
(1)There shall be placed to the credit of the Municipal Fund in the Water-supply, Sewerage and Drainage Account—(a)an amount equal to thirty per cent. of the amount realised on account of the [property tax] [Substituted by section 2 of the Calcutta Municipal Corporation (Amendment) Act, 2001 (West Bengal Act VIII of 2001), w.e.f. 23.3.2001, for the words "consolidated rate" .] imposed under section 171 other than the amount realised from bustees;(b)the money realised by the Corporation under the provisions of Chapter XVII, Chapter XVIII and Chapter XIX;(c)such sum as may be transferred in each year by the Corporation from the General Account; and(d)the amount received from the State Government under subsection (2).
