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[Cites 0, Cited by 0] [Section 132A(1)] [Section 132A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 132A(1)(a) in Andhra Pradesh Municipalities Act, 1965

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