Section 11 in THE CONSTITUTION (EIGHTIETH AMENDMENT) ACT, 2000
11. Secondly, Government had decided to change the sharing of gross proceeds as recommended by the Tenth Finance Commission to the sharing of net proceeds in order to maintain consistency between articles 270, 279 and 280 of the Constitution. However, this will not result in any consequent loss to the States because the Government has also simultaneously decided to compensate the States by suitably enhancing the percentage share beyond 29%.
