Section 198(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)The sources of income of [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall consist of-(i)the Central or State Government funds allotted to the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.];(ii)grants from all India bodies and institutions for the development of cottage, village and small scale industries and the like;(iii)[ such share of the State taxes or fees as may be prescribed;] [Substituted by Section 6(i) of Act. No. 37 of 2001.](iv)proceeds from taxes or fees which the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] may, under any law, levy;(v)income from endowments or trusts administered by the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.];[***] [Omitted by Section 6(ii) of Act. No. 37 of 2001.](vi)[] [Renumbered by Section 6(iii) of Act. No. 37 of 2001.] donations and contributions from the [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.], or from the public in any form;(vii)such contributions as the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] may levy from the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] with the previous approval of the Government;(viii)any other income from remunerative enterprises and the like.]
