Section 124 in The Calcutta Municipal Corporation Act, 1980
124. Application of Municipal Fund. -
Subject to the Provisions of sections 120, 121, 122 and 123 the moneys credited to the Municipal Fund from time to time shall be applied for payment of all sums, charges and costs necessary for carrying out the purposes of this Act and the rules and the regulations made thereunder or for payment of all sums payable out of the Municipal Fund under any other enactment in force for the time being.
