Section 62(2) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(2)All collections resulting from the said increase shall, after deduction of incidental expenses, if any, be allocated and paid by the State Government" to the Board alone to the Board and the Nagar Mahapalika or the municipal board, as the case may be, in such proportions as may from time to time be determined in such manner and in accordance with such principles as may be prescribed.
