(2)The total of the proceeds of such taxes or tolls made, in the joint area of the municipality and Cantonment [-] [Words 'or notified area' omitted Haryana Act No.12 of 1979.] and the cost thereby incurred shall be apportioned between the municipal fund and the fund subject to the octroi of the Cantonment authority [- ] [Words 'or notified area' omitted by Haryana Act No.12 of 1979.] in such proportion as shall have been determined by the agreement.
