Section 22(1) in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
(1)There shall be constituted a Fund to be called the State Municipal Revenue Regulatory Commission Fund and there shall be credited thereto -(a)Any grants and loans made to the Commission by the Government under Section 21.(b)All fees received by the Commission under this Act.(c)All sums received by the Commission from such other sources as may be decided upon by the Government.
