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[Cites 0, Cited by 0] [Section 503C(1)] [Section 503C] [Entire Act]

State of Karnataka - Subsection

Section 503C(1)(a) in Karnataka Municipal Corporations Act, 1976

(a)the principles which should govern,-
(i)the distribution between the State and Corporations of the net proceeds of the taxes, duties, tolls, and fees leviable by the Government which may be divided between them and allocation between the Corporations their respective shares of such proceeds;
(ii)the determination of the taxes, duties, tolls, fees which may be assigned to or appropriated by, the corporations;
(iii)the grant-in-aid to the Corporations from the Consolidated Fund of the State;