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State of Punjab - Section

Section 30 in Panjab District Boards Act, 1883

30. Powers of taxation conferred on district boards.-

Subject to any general rules or special orders which the 2[Local Government] may make in this behalf, a district board may impose, in manner prescribed by section 31, such taxes as may be approved by the Local Government: Provided that no such tax shall be imposed in respect of any property subject to the local rate.