Section 172(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)The sources of income of a [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] shall consist of, -(i)funds relating to institutions and schemes transferred by the Government or Heads of Departments of the Government to the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.];(ii)funds relating to the community development programmes;(iii)Central and State aid and aid received from the All India bodies and institutions for the development of cottage and village industries, khadi, silk, coir, handicrafts and the like;(iv)donations and contributions received by the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] from Gram Panchayats or from the public in any form;(v)such income of the [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] as the Government may, by order, allocate to it;(vi)such share of the land revenue, State taxes or fees as may be prescribed;(vii)proceeds from taxes, surcharge or fee which the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] is empowered to levy under this Act or any other law;(viii)such contributions as the [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] may levy from Gram Panchayats;(ix)any other income from remunerative enterprises and the like.
