Section 2(1)(e) in The Assam Entry Tax Act, 2001

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(1)(e) in The Assam Entry Tax Act, 2001

(e)"Local area" means the area comprised within the limits of a local authority including any area which has been or may hereafter be included in the Municipal Corporation of Guwahati, constituted under the Guwahati Municipal Corporation Act, 1969 or in the Municipality or Town Committee constituted under the Assam Municipal Act, 1956 or any area comprised within a Gaon Panchayat or an Anchalik Panchayat constituted under the Assam Panchayat Act of 1994;

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State of Assam - Subsection

Section 2(1)(e) in The Assam Entry Tax Act, 2001