Section 122(1)(a) in Nagaland Municipal Act, 2001

[Cites 0, Cited by 0] [Section 122(1)] [Section 122] [Entire Act]

State of Nagaland - Subsection

Section 122(1)(a) in Nagaland Municipal Act, 2001

(a)The principals which should govern, -

(i)The distribution between the State and the municipalities of the net proceeds of the taxes, duties, tolls and fees leviable by the State, which may be divided between them

(ii)The determination of taxes, duties, tolls and fees, which may be assigned to, or appropriate by the municipalities,

(iii)The grants-in-aid to the Municipalities from the consolidated fund of the State,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Nagaland - Subsection

Section 122(1)(a) in Nagaland Municipal Act, 2001