- There shall be credited to the revenue account-(a)all interest received in pursuance of section 56 or section 57;(b)all annually recurring sums received from the Government in aid of the funds of the Board;(c)all compensation received by the Board under section 102;(d)all rents of land vested in the Board;(e)all rents of buildings vested in the Board;(f)all interest of loans and advances granted by the Board under sections 32 and 67; and(g)all other receipts by the Board which are not required by section 81 to be credited to the capital account.
