Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 212(2)] [Section 212] [Entire Act]

State of Kerala - Subsection

Section 212(2)(b) in Kerala Panchayat Raj Act, 1994

(b)[ The Village Panchayat fund shall consist of the following components, namely: - [Inserted by Act 13 of 1999.]
(i)Own income of the Village Panchayat which shall consist of taxes, duties, cesses and surcharge levied under this Act or any other law, lease rents and other receipts from properties and enterprises, fees for licences and permissions, fines and penalties, income from endowments and trusts managed by the Village Panchayat, unclaimed deposits and other forfeitures and miscellaneous income from sources such as porampokes, fishing lands and shall include the share of the taxes collected by Government and transferred to the credit of the Village Panchayat and the grants released by Government.
(ii)Grants released by the Government for implementation of schemes, projects and plans formulated by the Village Panchayat;
(iii)Grants released by the Government for the implementation of schemes projects or plans assigned, delegated or entrusted to the Village Panchayat under this Act; and
(iv)Money raised through donations, contributions and grants from the public and non-Governmental agencies.
(v)The amount borrowed under section 197]