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[Cites 0, Cited by 0] [Section 70(2)] [Section 70] [Entire Act]

State of Telangana - Subsection

Section 70(2)(iii) in Telangana Panchayat Raj Act, 2018

(iii)the taxes and tolls levied in the village on vehicles, animals during any specific occasions to be notified by the Government under the provisions of any law for the time being in force in the State;