Section 205(4) in Karnataka Panchayat Raj Act, 1993
(4)The entire amount collected under sub-section (1) as [duty on transfers] [Substituted by Act 8 of 2003 w.e.f. 1.4.2003.] in respect of the lands and other properties situated in the taluk shall be passed on to the Taluk Panchayats in the State in proportion to the population of the taluk.
