Section 35 in Telangana Tax on Professions, Trades, Callings and Employments Act, 1987
35. Grant to local authorities for loss of revenue.
- Out of the proceeds of the tax, penalities, interest or other amounts recovered under this Act, there shall be paid annually to such local authorities except Municipalities and Municipal Corporations whose employees are getting salaries and pensions through Government treasuries as were levying a tax on professions, trades, callings and employments, immediately before the commencement of this Act, such amounts on the basis of the highest collections of such taxes, penalities and interest made by them in any year during the period of three years immediately preceding such commencement as may be determined by the Government in this behalf.
