(b)[ The proportionate share of the proceeds of the [***] [Substituted for the expressions: 'the local Cess surcharge collected in the Panchayat Development Block under section 168' vide Tamil Nadu Panchayats (Third Amendment) Act, 2007 (Tamil Nadu Act 23 of 2007) w.e.f. 8th June 2007.] surcharge on the duty on transfers of property and Entertainments Tax received by the Panchayat Union Council under sections 169 and 175-A;]
