Section 108(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)There shall be a fund for the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Development Authority to rich shall be credited -(a)such moneys as may be paid to it by the State Government under the Taxes on Entry of Goods into [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Area Act, 1972 (West Bengal Act No. 5 of 1972);(b)all moneys borrowed by it;(c)such other moneys as may be received by it from the State Government or from any other authority or source.
