Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 147 in Haryana Panchayati Raj Act, 1994 147. Power of Taxation. - Subject to general direction and control of the Government, a Zila Parishad may, with the prior approval of the Government, impose any tax which the Legislature of the State has power to impose under the Constitution of India.
