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[Cites 0, Cited by 0] [Section 70B] [Entire Act]

State of West Bengal - Subsection

Section 70B(2) in West Bengal Municipal Act, 1993

(2)The fund shall be in the nature of a non-lapsable fund. In the event of the annual allocations not fully utilized, the balance funds should not be transferred to the municipal fund but carried forward for utilization in the subsequent years. The fund allocation in the subsequent years shall be considered in addition, and shall not be reduced by the unspent funds of the previous year.