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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Jharkhand - Subsection

Section 52(2)(n) in Jharkhand Municipal Act, 2011

(n)details of income generated in the previous year by way of:-
(i)taxes, duties, cess and surcharge, rent from the properties, fees from licenses and permissions,
(ii)share of taxes levied by the State Government and transferred to municipality,
(iii)grants released by the State/Central Governments or any other agency for implementation of the schemes, projects and plans and nature and extent of utilization,
(iv)money raised through donations or contribution from public or non governmental agencies and nature and extent of utilisaton;