Section 80 in The City of Nagpur Corporation Act, 1948
80. Receipts and disposal of payments on account of the Municipal funds.
- All moneys payable to the credit of the municipal fund shall be received by the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] and shall be, forthwith paid into [the Imperial Bank of India at Nagpur] [See now the State Bank of India Act, 1955 (XXIII of 1955).] or into any other Bank approved by the State Government, to the credit of an account which shall be styled "The account of the municipal fund of the City of Nagpur".
