Section 20 in The West Bengal Valuation Board Act, 1978
20. Fund of the Board.
(1)The Board shall have a fund to be called the Central Valuation Board Fund to which shall be credited-(a)such moneys as may be paid to the Board by [the Corporations, the Municipalities and the other local authorities] [Words Substituted for the words 'the Corporation, the Commissioners of municipalities and the local authorities' by W.B. Act 16 of 1995.] under section 19, and(b)such other moneys as may be paid to the Board by the State Government or any other authority or agency.(2)All moneys received by the Board shall be deposited in the [State Bank of India] [Words Substituted for the words 'Reserve Bank of India' by W.B. Act 40 of 1984.] or in one or more nationalised banks.
