Section 132A(1) in Andhra Pradesh Municipalities Act, 1965
(1)The Finance Commission constituted by the Governor in pursuance of Article 243-I of the Constitution shall also review the financial position of the Municipalities and make recommendations to the Government as to,(a)the principles which should govern,(i)the distribution between the State and the Municipalities of the net proceeds of the taxes, duties, tolls and fees leviable by the State, which may be divided between them under this part and the allocation between the Municipalities of their respective shares of such proceeds;(ii)the determination of the taxes, tolls and fees which may be assigned to or appropriated by the Municipalities;(iii)the grants-in-aid to the Municipalities from the Consolidated Fund of the State;(b)the measures needed to improve the financial position of the Municipalities;(c)any other matter referred to the Finance Commission by the Government in the interests of sound finances of the Municipalities.
