There shall be credited to the revenue account -(a)all interest received in pursuance of [sections 78, 78G or 79] [Substituted by Ben. Act 8 of 1931.];(b)all proceeds received by the Board of taxes imposed by Chapter V;(c)all sums contributed from Municipal Funds which are received by the Board under section 88;(d)all [* * * * *] [Words omitted and figures substituted by this Government of India (Adaptation of Indian Laws) Order, 1937.] damages [* * * *] [Words omitted and figures substituted by this Government of India (Adaptation of Indian Laws) Order, 1937.] received by the Board under section [162] [Words omitted and figures substituted by this Government of India (Adaptation of Indian Laws) Order, 1937.];(e)all annually recurring sums received from the Government in aid of the funds of the Board;(f)[ all receipts from lease of playgrounds, swimming pools, athletic tracks and stadiums and from shall of tickets for admission thereto] [Clause (f) substituted by W. B. Act 32 of 1955.];(g)all rents of land vested in the Board; and(h)all other receipts by the Board which are not required by section 122 to be credited to the capital account.
