Section 174(2) in Karnataka Municipalities Act, 1964
(2)The Improvement Board shall have its own fund and all rents, profits and sale proceeds of all lands, buildings and other property vested or vesting in or acquired by the Board, and all other receipts of the Board shall be credited thereto and all payments by the Board shall be met therefrom. There shall also be credited to the said fund,-(a)such sums as may be placed by the Government at the disposal of the Board from time to time for the purposes of this Chapter;(b)such contributions from the Municipal Fund as the municipal council may from time to time be called upon by the Government to make, on a consideration by the Government of the relief or addition to the municipal resources accruing or likely to accrue as the result of improvement schemes undertaken by the Board; and(c)the betterment fee and other sums due and paid to or recovered by the Board under the provisions of this Act.
