Section 152 in The Orissa Municipal Corporation Act, 2003
152. Application of Corporation Fund.
- Subject to the provision of Sections 148, 149, 150 and 151 the moneys credited to the Corporation Fund from time to time shall be applied for payment of all sums, charges and costs necessary for carrying out the purposes of this Act and the rules and the regulations made there under or for payment of ail sums payable out of the Corporation Fund under any other law for the time being in force.
