Section 89A(3) in Rajasthan Municipalities Act, 2009
(3)The allocation to the fund shall be made from the following municipal budget resources, namely:(a)Municipality's own sources of revenue like taxes, fees, user charges, rent, etc.;(b)assigned revenues;(c)allocations from Central or State Finance Commissions and other inter governmental transfers;(d)contributions, in cash or kind, or gifts from individuals, organizations or other donors for services to the poor;(e)grants from externally aided projects;(f)sale of municipal assets; and(g)other sources as determined by the Municipality.
