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[Cites 0, Cited by 0] [Section 162A(1)] [Section 162A] [Entire Act]

State of Tamilnadu - Subsection

Section 162A(1)(a) in Chennai City Municipal Corporation Act, 1919

(a)the principles which should govern,-
(i)the distribution between the State Government and the corporation of the net proceeds of the taxes, duties, tolls and fees leviable by the State Government which may be divided between them and the allocation between the corporation of their respective shares of such proceeds;
(ii)the determination of the taxes, duties, 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;