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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(1)(a) in Andhra Pradesh Municipal Corporations Act, 1994

(a)the principles which should govern,-
(i)the distribution between the State and the Corporation 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 Corporation 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 Corporation;
(iii)the grants-in-aid to the Corporation from the Consolidated Fund of the State;