Section 90 in The M.P. Municipal Corporation Act, 1956
90. Receipts and disposal of payments on account of the Municipal Fund.
- All moneys payable to the credit of the Municipal Fund shall be received by the Commissioner and shall be forthwith deposited with the Municipal treasury. The Municipal Commissioner shall deposit with the Government treasury or any scheduled or Co-operative Bank in the State any surplus funds with the Municipal treasury which may not be required for the current charges.
