195. [ Grants and shares of Taxes. [Substituted by Act 13 of 1999.]
(1)The Government shall having regard to the recommendation, if any, of the Finance Commission, in each year, after due appropriation made by the State Legislature by law in this behalf, make such grants and shares of various taxes, duties, cess and fees as are necessary to the panchayats for the proper discharge of their functions under this Act.(2)The shares of taxes collected by the Government shall be distributed among panchayats at all levels in an equitable manner according to the formula fixed by Government in this behalf.]
