Section 74(2)(iv) in Andhra Pradesh Panchayat Raj Act, 1994
(iv)[] [Renumbered by Section 4(ii) of Act. no. 37 of 2001.] any payment made to the Gram Panchayat by a market committee in pursuance of sub-Section (3) of Section 11 of the Andhra Pradesh (Andhra Area) Commercial Crops Markets Act, 1933 (Act XX of 1933), or any other law similar thereto for the time being in force;