Section 123C(2) in Kolkata Municipal Corporation Act, 1980
(2)The fund shall be in the nature of 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 years.
