The moneys credited to the capital account shall be held by the Board in trust, and shall be applied to -(a)meeting all costs of framing and executing improvement schemes [* * * * *] [Words omitted by W. B. Act 32 of 1955.](b)meeting the cost of acquiring land for carrying out any of the purposes of this Act;(c)meeting the cost of constructing buildings required for carrying out any of the purposes of this Act;(d)the repayment of loans from money borrowed in pursuance of section 89, clause (6);(e)making payments in pursuance of section 149, otherwise than for interest of for expenses of maintenance or working;(f)making, or contributing towards the cost of making, surveys, in pursuance of section 167;(g)meeting such proportion of the cost of management as the Board may, with the sanction of the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.], prescribe in this behalf; and(h)temporarily making good the deficit (if any) in the revenue account at the end of any financial year.
