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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Andhra Pradesh - Subsection

Section 74(2)(vii) in Andhra Pradesh Panchayat Raj Act, 1994

(vii)the amount contributed by the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] to the Gram Panchayat in respect of markets in the village classified as [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] markets or paid by the [Mandal Praja Parishads] [Substituted 'Mandal Parishads' by Act No. 41 of 2006, dated 23.9.2006.] to the Gram Panchayat towards the latter's share of the income derived from such markets as per the apportionment made under Section 112 and the amount paid by a [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or any of the joint committees referred to in Section 57 to the Gram Panchayat towards the latter's share of the income derived from a ferry under the management of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] or joint committee, as the case may be, as per the apportionment made under the said Section;