Section 13 in The M.P. Nagariya Kshetron Ke Bhumihin Vyakti (Pattadhruti Adhikaron Ka Pradan Kiva Jana) Rules, 1998
13. Fund of the Mohalla Samiti.
(a)Sums and grants received for the settlement and development of the locality from the Government of India, the State Government, the urban local body or any other source.(b)Amount collected by the Mohalla Samiti by way of conservancy tax, light tax, fire tax, and other taxes and fees.(c)Amount received towards development charges.(d)Voluntary donations made by the residents of the locality for development work and maintenance of the locality.
