[* * * * * *] [[Section 96, omitted by W.B. Act 43 of 1983, which was as under :-'96. Contributions from Municipal Funds. - (1) The Commissioners of the Howrah Municipality shall pay from the Municipal Funds to the Board on the first day of each quarter, so long as the Board continue to exist, a sum equivalent to three-fourths per centum per quarter on the annual reteable valuation determined under Chapter X of the Calcutta Municipal Act, 1923, as extended to the Howrah Municipality, as It stood on the first day of the last preceding quarter :Provided as follows :-(a)in the case of property vested in the Commissioners for the Port of Calcutta, the said percentage shall be calculated upon nine-tenths of the annual rateable valuation of such property, and(b)if this Act is directed to come into force during a quarter, the amount of the first of such payments shall bear such proportion to the sum payable hereunder as the unexpired portion of that quarter bears to the whole quarter.(2)The payments prescribed by sub-section (1) shall be made in priority to all other payments due form the Howrah Municipality, except those referred to in section 107 of the Bengal Municipal Act, 1932.(3)If the payment prescribed by sub-section (1) cannot be made without increasing the maximum authorised by section 124 of the Calcutta Municipal Act, 1923, as extended to the Howrah Municipality, then that maximum may be increased to such extent as may be necessary to secure the due making of such payment.'.]]
