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[Cites 0, Cited by 0] [Section 171] [Entire Act]

State of Uttarakhand - Subsection

Section 171(2) in Uttarakhand Panchayati Raj Act, 2016

(2)In respect of any other tax, a Zila Panchayat may, through communication, by written order require any person who may appear to be liable to payment of such tax and such information to furnish as may be prescribed by rule.