Section 45(1) in Mising Autonomous Council Act, 1995
(1)Subject to the provisions of any other laws for the time being in force and subject to the previous approval of the General Council, the Village Council shall have the power to collect within the Village Council area such taxes as are payable under the law for the time being in force in the manner as may be prescribed.Provided that the tax or taxes as aforesaid shall be collected from such date as may be appointed by the Government by notification in this behalf in the official gazette.
