(3)Out of the balance remaining after making the provisions in accordance with subsection (2)(i)an amount equal to-(a)50 per cent of the balance shall be distributed among the village panchayats;(b)25 per cent of the balance shall be distributed among the taluka panchayats; and(c)10 per cent of the balance shall be distributed among the district panchayats, in proportion to the average collection and recovery of land revenue from the respective village, taluka or, as the case may be, district panchayat in the three revenue years immediately preceding;(ii)an amount equal to-(a)7 ½ per cent of the balance shall be paid into the District Equalisation Fund established under section 221.(b)7 ½ per cent of the balance shall be paid into the District Gram Encouragement Fund established under section 222.
