There shall be credited to the capital account -(a)[ all sums (except interest) received by way of special payments for betterment fees in pursuance of section 78, 78A or 79] [Clause (a) substituted by Ben. Act 8 of 1931.];(b)all moneys received on account of loans taken by the Board in pursuance of section 89 or section 91;(c)the proceeds of the sale of any land vested in the Board [* * * *] [Words and clause (d) omitted by W. b. Act 32 of 1955.][* * * * * *] [Words and clause (d) omitted by W. b. Act 32 of 1955.](e)the proceeds of the sale of any movable property (including securities for money invested from the capital account) belonging to the Board;(f)all lump sums received from [any Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] in aid of the capital account;(g)all premia received by the Board in connection with leases [* * * * *] [Words omitted by W. B. Act 32 of 1955.](h)all sums (if any) which the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] directs, under section 125, sub-section (2), to be credited to the capital account; and(i)all moneys resulting from the sale of securities by direction of the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] under section 126.
