Section 100(a) in The Dadra and Nagar Haveli Panchayat Regulation, 2012
(a)the principles which should govern -(i)the sharing among the Union territory Administration and Gram Panchayats and District Panchayats of the net income of the taxes, duties, cess and fees which are being levied by the Union territory Administration and which may be shared with the Gram Panchayats and District Panchayats and dividing among the Gram Panchayats and District Panchayats at all levels, their shares in such incomes;(ii)the determination of the taxes, duties, cess, tolls and fees which may be assigned to or appropriated by the Gram Panchayats and District Panchayats;(iii)the grants-in-aid to the Gram Panchayats and District Panchayats from the Consolidated Fund of India;
