124. Credits to revenue account. - There shall be credited to the revenue account -
(a)all interest received in pursuance of [sections 78, 78G or 79];(b)all proceeds received by the Board of taxes imposed by Chapter V;(c)all sums contributed from Municipal Funds which are received by the Board under section 88;(d)all [* * * * *] damages [* * * *] received by the Board under section [162];(e)all annually recurring sums received from the Government in aid of the funds of the Board;[(f) all receipts from lease of playgrounds, swimming pools, athletic tracks and stadiums and from shall of tickets for admission thereto];(g)all rents of land vested in the Board; and(h)all other receipts by the Board which are not required by section 122 to be credited to the capital account.
