Section 120(2) in Kolkata Municipal Corporation Act, 1980
(2)The State Government shall in each year give to the Corporation an amount equal to the sum transferred by the Corporation to the Water-supply, Sewerage and Drainage Account under clause (c) of sub-section (1). Such amount shall include any money given by the State Government to the Corporation as subvention for a specific purpose or given towards the payment of salaries and allowances, if any, of the officers and employees of the Corporation referred to in section 14 and section 17 in so far as their work relates to water-supply, sewerage and drainage.
