Section 14 in Faridabad Complex (Regulation and Development) Act, 1971
14. Constitution of Administration Fund.
- There shall be constituted a fund to be known as Administration Fund which shall consist of the following -(1)all balances and credits of the Municipal Committees and Gram Panchayats [of the municipalities and Sabha areas respectively specified in Schedule 1 of this Act] [Substituted by Haryana Act 10 of 1975 and shall be deemed to have always been substituted w.e.f. 15.1.1972.]; and(2)all sums received by, or on behalf of the Administration under this Act.
