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Dadra And Nagar Haveli - Section

Section 83 in The Dadra and Nagar Haveli Panchayat Regulation, 2012

83. Taxes which may be imposed.

- The District Panchayat shall levy, collect, assess and appropriate the taxes, duties, tolls, cess and fees in relation to the services provided by it directly subject to rules made in this behalf and also levy such taxes at such rates as the Administrator may prescribe.