Section 23(2) in The Chandernagore Municipal Corporation Act, 1990
(2)Any amount of contribution payable by the Corporation under subsection (2) of section 29 of the said Act shall, in accordance with the provisions of sub-section (2) of section 20 of the said Act, be credited by the Corporation to the Municipal Fund of the Calcutta Municipal Corporation.C. Power and functions of the Municipal Authorities and the Officers of the Corporation
