Section 167(1) in Telangana Panchayat Raj Act, 2018
(1)The sources of income of a Mandal Praja Parishad shall consist of,-(i)funds relating to institutions and schemes transferred by the Government or Heads of Departments of the Government to the Mandal Praja Parishad;(ii)funds relating to all development programmes, Centre or State and any other development institution funds specifically earmarked to be implemented by the Mandal Praja Parishad;(iii)Central and State aid and aid received from the All India bodies and institutions for the development of cottage and village industries, khadi, silk, coir, handicrafts and the like;(iv)donations and contributions received by the Mandal Praja Parishad from Gram Panchayats or from the public in any form;(v)such income of the Zilla Praja Parishad as the Government may, by order, allocate to it;(vi)such share of the land revenue, State taxes or fees as may be prescribed;(vii)proceeds from taxes, surcharge or fee which the Mandal Praja Parishad is empowered to levy under this Act or any other law;(viii)such contributions as the Mandal Praja Parishad may levy from Gram Panchayats;(ix)any other income from remunerative enterprises and the like.
