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[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Haryana - Subsection

Section 82(1)(a) in Haryana Municipal Corporation Act, 1994

(a)the principles which should govern -
(i)the distribution between the State and the Corporation of the net proceeds of the taxes, duties, tolls and fees leviable by the State, which may be divided between them and the allocation between the Corporation at all levels of their respective shares of such proceeds;
(ii)the determination of the taxes, duties, tolls and fees which may be assigned to, or appropriated by the Corporation;
(iii)the grants-in-aid to the Corporation from the Consolidated Fund of the State;