35. District fund.-
There Shall be formed for each district a fund, to be called the district fund, and- there shall lie placed to the credit thereof-
(a) the balance (if any) of the allotments made for the district under section 7 of the Panjab Local Bates Act, 1878 (V of 1887), and of the road and school ceases, which may be available for expenditure in the district on the day on which the district board comes into existence;
(b) all proceeds of rates allotted to the district board under section 9;
(c) the proceeds of all taxes imposed in the district under sections 30 and 31;
(d) the amount of all fees levied by the district board or by local boards in the district under section 33;
(e) all funds allotted to the district board and the income arising from 'all sources of income placed at its disposal under section 34;
(f) all rents and profits accruing from property vested in the district board or managed by the district board or a local board in the district;
(g) all sums contributed to the fund by Government or by any committee, board or private person;
(h) all sums received by the district board or by a local board in the district in the discharge ,of functions exercised by it under this Act; and
(i) the proceeds of all sources of income which the Local Government may order to be placed at, the disposal of the district board : Provided that the Meal Government may revoke any order made .under clause (i).
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