Section 130 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
130. Altered or modified procedure in respect of certain taxes.
- Notwithstanding anything in Sections 123 to 129, the State Government may, by rule, prescribe such other or modified procedure of the imposition and alteration of any tax mentioned in clause (b) of sub-section (1) of Section 119 as it may think fit.
