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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Himachal Pradesh - Subsection

Section 106(2) in The Himachal Pradesh Panchayati Raj Act, 1994

(2)The State Government may, on its own motion or otherwise after giving the Panchayat an opportunity of expressing its view in the matter, by order, exempt from the payment of any tax in whole or in part any person or class of persons or any property subject to such conditions as may be specified in such order.