Section 5 in The West Bengal Government Townships (Extension of Civic Amenities) Act, 1975
5. Consequences of the application of certain enactments to a Government Township.
- When any tax is imposed in a Government Township under any of the provisions of the Calcutta Municipal Act, 1951, or the Bengal Municipal Act, 1932, as the case may be, as extended under section 3, the proceeds of such tax shall be credited to the Consolidated Fund of the State.
