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[Cites 0, Cited by 0] [Section 70(2)] [Section 70] [Entire Act]

State of Telangana - Subsection

Section 70(2)(v) in Telangana Panchayat Raj Act, 2018

(v)the amount contributed by the Mandal Praja Parishad to the Gram Panchayat in respect of markets in the village classified as Mandal Praja Parishad markets or paid by the Mandal Praja Parishads to the Gram Panchayat towards the latter's share of the income derived from such markets as per the apportionment made under section 106 and the amount paid by a Zilla Praja Parishad or any of the joint committees referred to in section 61 to the Gram Panchayat towards the latter's share of the income derived from a ferry under the management of the Zilla Praja Parishad or joint committee as the case may be as per the apportionment made under the said section;