Section 61(4) in Mising Autonomous Council Act, 1995
(4)The following shall be deposited to the Village Council fund.a. Contributions and grants received from the Government.b. Contributions and grants from the General Council.c. All receipts on account of donation, rates, fees, taxes etc.d. All other sums received by or on behalf of the Village Council.e. Land revenue and local rates, if any, on land including Tea Garden, which falls in the Village Council area.
