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NCT Delhi - Section

Section 13 in Delhi Finance Commission Act, 1994

13. Functions of the Commission.

- The commission shall review the financial position of the Municipalities and make recommendations to the Lieutenant Governor as to:-
(a)the principles which should govern,-
(i)the distribution between the Government and the Municipalities of the net proceeds of the taxes, duties, tolls and fees leviable by the Government which may be divided between them;
(ii)The determination of the taxes, duties tolls and fees which may be assigned to or appropriated by the Municipalities;
(iii)The grants-in-aid to the Municipalities from the Consolidated Fund of the National Capital Territory of Delhi;
(b)the measures needed to improve the financial position of the Municipalities;
(c)any other matter referred to the Finance Commission by the Lieutenant Governor in the interest of sound finance of the Municipalities.