Section 8(1) in M.P. Nagar Vikas Nidhi Niyam, 2001
(1)Expenses from the Devolution Account-(i)The amount shall be paid monthly from the Devolution Account after increasing 10% to the amount to be received by the urban bodies in the base year 2000-2001 or the percentage of the actual net income whichever is less;(ii)If any urban body resolves or consents to decrease its regular grant and to include it as a share for infrastructure development then available amount shall be transferred into the infrastructure account;(iii)If any urban body gives its consent to reduce its amount of regular grant for the repayment of its debts to Financial Institutions or the fulfilment of its liabilities to Government then the equivalent amount shall be transferred into the Repayment Account and this system shall remain continued every year till the repayment of the debts.
