Section 214(1)(a) in Tripura Panchayats Act, 1993

[Cites 0, Cited by 0] [Section 214(1)] [Section 214] [Entire Act]

State of Tripura - Subsection

Section 214(1)(a) in Tripura Panchayats Act, 1993

(a)the principles which should govern -

(i)the distribution between the State and the Zilla Parishads, to Panchayat Samitis and the Gram Panchayats of the net proceeds of the taxes, duties, tolls and fees leviable by the State which may be divided between them under this Act and allocation between the Zilla Parishads of their respective shares of such proceeds :

(ii)the determination of the taxes, duties, tolls, rates and fees which may be assigned to or appropiated by the Zilla Parishads, the Panchayat Samitis and the Gram Panchayats ;

(iii)the grants-in-aid to the Zilla Parishads, the Panchayat Samitis and the Gram Panchayats from the Consolidated Fund of the State :

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tripura - Subsection

Section 214(1)(a) in Tripura Panchayats Act, 1993