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[Cites 0, Cited by 0] [Section 113(1)] [Section 113] [Entire Act]

State of Assam - Subsection

Section 113(1)(a) in Assam Panchayat Act, 1994

(a)the principals which should govern
(i)the distribution between the State and the Panchayats net proceeds of the taxes, duties, tolls and fees livable by the State which may be divided between them and allocation between Panchayats at all levels of their respective sale of such proceeds.
(ii)the determination of the taxes, duties, tolls and feeds which may be assigned to or appropriated by the Panchayats.
(iii)the Grants-in-aid to the Panchayats from the consolidated fund of the State.