- There shall be credited to the revenue account -(a)all interest received in pursuance of sections 79, 86 or 87;(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 96;(d)all damages-received by the Board under section 169;(e)all annually recurring sums received from the Government in aid of the funds of the Board;(f)all rents of land vested in the Board; and(g)all other receipts by the Board which are not required by section 132 to be credited to the capital account.
