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[Cites 0, Cited by 1] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(6) in Panjab District Boards Act, 1883

(6)When the proposals of a district board in respect of a tax have been sanctioned by the Local Government, the board may, at a meeting convened and constituted as aforesaid, direct the imposition of the tax in accordance with those proposals: Provided that, in giving such direction, the board shall fix a date not less than one month from the date of the meeting on which the tax shall come into force.