Section 172 in Uttarakhand Panchayati Raj Act, 2016
172. Appeal relating to tax.
(1)An appeal against an assessment or any alteration of any assessment, of a tax on Circumstances and Property may be made to, and decided by the prescribed authority in such manner as may be prescribed by rules.(2)In the case of any tax imposed by the Zila Panchayat under the powers conferred by sub-section (1) of section 169 the State Government shall provide by rules authority to whom an appeal may be made against assessment or any alteration of an assessment of the tax and the manner in which such appeal is to be made and decided.
