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[Section 73(1)(a)] [Section 73(1)] [Section 73] [Complete Act]
Central Government Act
Section 73(1)(a)(i) in The Manipur Municipalities Act, 1994.
(i) the distribution between the State and the municipalities of the net proceeds of the taxes, duties, tolls and fees leviable by the State, which may be divided between them under this Act and the allocation between the municipalities at all levels of their respective shares of such proceeds;