Section 117 in The Orissa Town Planning and Improvement Trust Act, 1956
117. Credits to Revenue account.
- There shall be credited to the Revenue account -(a)all interest received in pursuance of Section 74;(b)all proceeds received by the Planning authority of taxes or charges imposed under this Act;(c)all sums contributed from Municipal Funds which are received by the Planning authority under Section 85 ;(d)all annually recurring sums received from the State Government in aid of the funds of the Planning authority;(e)all premia received by the Planning authority, in connection with leases for any term not exceeding forty years;(f)all terms of land vested in the Planning authority; and(g)all other receipts by the Planning authority, which are not required by Section 115 to be credited to the capital account.
