(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;

(ii) the determination of the taxes, duties, tolls, and fees which may be assigned to or appropriated by, the municipalities;

(iii) the grant- in- aid to the municipalities from the Consolidated Fund of the State;