(1)The Committee may, from time to time, with the previous sanction of the State Government and subject to such conditions as the State Government may, by general or special order determine, fix the inter-se share of each urban local body from the amount of entry tax received from State Government.(2)Subject to the provisions of these Rules, and such conditions and limitations as may be specified in the scheme, the Committee may, out of the corpus available, devolve share of Entry' Tax to each urban local body and repay instalments of loan due under agreements with urban local bodies.
