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[Cites 0, Cited by 0] [Section 90(1)] [Section 90] [Entire Act]

State of Maharashtra - Subsection

Section 90(1)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)a Council may, subject to the condition that reasonable provision shall he made for the performance of all obligations imposed or that may be imposed on it by or under this Act or any other law for the time being in force, after crediting the necessary sums to the [funds created under section 91] [These words and figures were substituted for the words and figures 'funds created under sections 50 and 91' by Maharashtra 15 of 2012, Section 15 (w.e.f. 4-8-2012).], credit to a separate heading in the municipal accounts any portion of the municipal funds received or set apart by it specially for the purposes of schools or dispensaries or water works or fire-brigades or other such purposes as the Director in this behalf approves, and the Council shall apply sums so credited exclusively to the special purposes for which sums were received or set apart;