Section 194(1) in Telangana Panchayat Raj Act, 2018
(1)The sources of income of Zilla Praja Parishad shall consist of,-(i)the Central or State Government funds allotted to the Zilla Praja Parishad;(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 land cess or local cess, State taxes or fees as may be prescribed;(iv)proceeds from taxes or fees which the Zilla Praja Parishad may, under any law, levy;(v)income from endowments or trusts administered by the Zilla Praja Parishad;(vi)donations and contributions from the Mandal Praja Parishads or from the public in any form;(vii)such contributions as the Zilla Praja Parishad may levy from the Mandal Praja Parishad with the previous approval of the Government;(viii)any other income from remunerative enterprises and the like.
