Section 85K in Andhra Pradesh Municipalities Act, 1965
85K. [ Funds of the Board. [Inserted by Act No. 6 of 2012, dated 20.4.2012.]
(1)The Board shall have a Fund to be called the State Property Tax Board Fund, to which the following moneys shall be credited,-(i)such moneys as may be paid to the Board by the State Government or any other authority or agency; and(ii)such moneys as may be paid to the Board by the Municipalities as may be prescribed.(2)All moneys received by the Board shall be deposited in the State Bank of India or any Nationalized Bank as may be prescribed.]
