Section 20(1) in The West Bengal Valuation Board Act, 1978
(1)The Board shall have a fund to be called the Central Valuation Board Fund to which shall be credited-(a)such moneys as may be paid to the Board by [the Corporations, the Municipalities and the other local authorities] [Words Substituted for the words 'the Corporation, the Commissioners of municipalities and the local authorities' by W.B. Act 16 of 1995.] under section 19, and(b)such other moneys as may be paid to the Board by the State Government or any other authority or agency.
