Section 55(1) in The Howrah Municipal Corporation Act, 1980
(1)There shall be a Municipal Fund held by the Corporation in trust for the purposes of this Act and all moneys realised or realisable under this Act and all moneys otherwise received by the Corporation shall be credited to this fund.[* * * * *] [[Sub-section (2) omitted by W.B. Act 17 of 1995. The sub-section was as under :-'(2) The Municipal Fund shall be maintained in the following four accounts, namely :-(a)the Water-supply, Sewerage and Drainage Account,(b)the Road Development and Maintenance Account,(c)the Bustee Services Account, and(d)the General Account.'.]]
