82E. [ Credits to Revenue account. [Inserted by Central Provinces and Berar Act XXXIV of 1949, section 26.]
- There shall be credited to the revenue account---(a)all interest received in pursuance of section 71, 72 or 73 ;(b)all sums contributed by [the Corporation], under section 83 ;(c)all other annually recurring sums received from the [State] [Substituted for 'Provincial' by A. O. 1950.] Government in aid of the funds of the Trust ;(d)all damages received by the Trust under section 108 ;(e)all premia received by the Trust in connection with leases not liable to be credited to capital account under clause (g) of section 82-C,(f)all rents of land vested in the Trust ; and(g)all other receipts by the Trust which are not required by section 82-C to be credited to the capital account.]
