Section 76(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(2)[ The proceeds of development tax under sub-section (3) ofSection 77 along with such other taxes, duties, tolls, fees and other receipts its may be specified by the State Government shall, after deducting the collection charges, as may be determined by the State Government from time to time, be credited into the said fund.
