Section 169(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)Subject to the provisions of this Act and the rules and bye-laws-(a)all moneys received by or on behalf of the Corporation under the provisions of this Act or of any other law for the time being in force, or under any contract,(b)all proceeds of the disposal of property by or on behalf of the Corporation,(c)all rents accruing from any property of the Corporation,(d)all moneys raised by any tax levied for the purposes of this Act,(e)all fees and fines payable and levied under this Act or under any rule, bye-law or standing order in force thereunder,(f)all moneys received by way of compensation or for compounding offences under the provisions of this Act,(g)all moneys received by or on behalf of the Corporation from the Government or public bodies, private bodies or private individuals by way of grant or gift or deposit, subject, however, to the conditions, if any, attached to such grant, gift or deposit, and(h)all interest and profits arising from any investment of or from any transaction in connection with any money belonging to the Corporation, shall be credited to a fund which shall be called 'the Municipal Fund' and which shall be held by the Corporation in trust for the purposes of this Act, subject to the provisions herein contained.
