Section 76A in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
76A. [ Distribution of amount amongst Panchayats. [Inserted by M.P. Act No. 2 of 1997 (w.e.f. 1-10-1997).]
- [(1) x x x](2)[ x x x] [Omitted by M.P. Act No. 23 of 2001 (w.e.f. 10-10-2001).](3)The development tax realized under sub-section (3) of Section 77 from a Janpad Panchayat area shall be transferred to the concerned Janpad Panchayat and the Gram Panchayats within that Janpad Panchayat, in such proportion and manner as may be prescribed.(4)The amount pertaining to extra stamp duly, shall be paid to Janpad Panchayats as grant-in-aid subject to such rules as may be made in this behalf.(5)The amount realized in the fund pertaining to other taxes, duties, lolls, fees and other receipts specified under sub-section (2) of Section 76, shall be distributed among the Panchayats in such manner, as may be prescribed.]
