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[Cites 0, Cited by 0] [Section 193A(1)] [Section 193A] [Entire Act]

State of Tamilnadu - Subsection

Section 193A(1)(a) in The Coimbatore City Municipal Corporation Act, 1981

(a)the principles which should govern -
(i)the distribution between the Government and the corporation of the net proceeds of the taxes, duties, tolls and fees leviable by the Government which may be divided between them and the allocation between the corporations of their respective shares of such proceeds;
(ii)the determination of the taxes, duties, tolls and fees which may be assigned to, or appropriated by, the corporation;
(iii)the grants-in-aid to the corporation from the Consolidated Fund of the State;