Section 112 in Gauhati Municipal Corporation Act, 1971
112. Application of Municipal Fund.
(1)The moneys from time to time credited to the Municipal Fund shall be applied in payment of all sums, charges and costs necessary for carrying out the purpose of this Act, or the payment of which duly directed or sanctioned by or under any of the provisions of this Act.(2)Such moneys shall likewise be applied in payment of all sums payable out of this Municipal Fund under any other enactment or the time being in force.
