Section 41 in The City of Bombay Municipal (Amendment) Act, 1933
41. Transitory provisions.
- Notwithstanding anything contained in the said Act, the Commissioner, in addition to the sum payable to the Board of Trustees for the Improvement of the City of Bombay under section 84 of the City of Bombay Improvement Trust Transfer Act, 1925 (Bombay XVI of 1925), shall in the municipal accounts, under a separate heading, credit to the accounts of the property vested or vesting in the Corporation and of the receipts and expenditure of the Corporation on account of the transfer to them of the powers, duties, assets and liabilities of the Board of Trustees for the Improvement of the City of Bombay constituted under the City of Bombay Improvement Trust Transfer Act, 1925 (Bombay XVI of 1925), and in the manner prescribed in section 123-A of the said Act :-(i)a sum equal to the amount of the actual net realisations of the Corporation for the financial year 1932-33 under the head of general tax or payments made in lieu of general tax (including arrears and payments in advance) divided by the rate fixed for the general tax for the said financial year; and(ii)a sum equal to three fourths of the net receipts from the tobacco duty levied under section 2 of the Tobacco Duty (Town of Bombay) Act, 1857 (Bombay IV of 1857) from the 19th day of March, 1932 until the 31st day of March, 1934 (both days inclusive).
