Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(1) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(1)Assigned revenues are usually in the nature of a share in the revenues of the Government, to compensate for certain losses in revenue or to support the resources of the municipalities. The share in revenues is determined on the basis of the collections made by the Government in the municipal area.