Section 69(4) in Andhra Pradesh Panchayat Raj Act, 1994
(4)The Government shall make rules for regulating the collection of the duty and the apportionment thereof among the Gram Panchayat, [Mandal Praja Parishad] [Substituted 'Mandal Parishad' by Act No. 41 of 2006, dated 23.9.2006.] and [Zilla Praja Parishad] [Substituted 'Zilla Parishad' by Act No. 41 of 2006, dated 23.9.2006.] concerned and the deduction of any expenses incurred by the Government in the collection thereof.
