(1)The fund to or with the control or management of which the local authority of a municipality, cantonment or district is entitled or entrusted shall, notwithstanding anything in any enactment respecting the purposes to which that fund may be applied be applicable, subject to the control of the [appropriate Government] [Substituted 'Local Government' by the A.O. 1937.], to the payment of expenses incidental to the exercise of the powers and functions which may be vested in or exercised by a local authority under this Act.
