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[Cites 0, Cited by 0] [Section 196A(1)] [Section 196A] [Entire Act]

State of Telangana - Subsection

Section 196A(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)the principles which should govern,-
(i)the distribution between the State and the Corporation 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 Corporations 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 Corporation;
(iii)the grants-in-aid to the Corporation from the Consolidated Fund of the State;