Section 70 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
70. Local rate or taxes how to be assessed and collected.-
The Government may, by notification, determine the person by whom the local rate, cess or any tax imposed under this Act shall be assessed and collected and make rules for the assessment and collection of the rate, cess or tax and direct in what manner persons employed in the assessment or collection thereof shall be remunerated.
