Section 83(b) in Karnataka Municipalities Act, 1964
(b)a municipal council may, subject to the condition that reasonable provision shall be made for the performance of all obligations imposed or that may be imposed on it by or under this Act or any other law for the time being in force, credit to a separate head in the municipal accounts any portion of the municipal fund received or set apart by it specially for the purposes of schools or dispensaries or water works or fire-brigades or other such purposes as the [Deputy Commissioner] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] in this behalf approves, and the municipal council may apply any sums properly so credited exclusively to the special purposes for which such sums were received or set apart; and
