[* * * * * * * * *] [[Section 114 omitted by W.B. Act 15 of 1995. which was as under :-'114. Procedure if Commissioners of Howrah Municipality fail to make any payment due to Board. - If the Commissioners of the Howrah Municipality or of the Bally Municipality fail to make any payment as required by section 96 the State Government may attach the Municipal Funds; and thereupon the provisions of sub-section (2) of section 118 of the Calcutta Municipal Act, 1923, as extended to the Howrah Municipality, shall, with all necessary modifications, be deemed to apply.'.]]
