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[Cites 0, Cited by 0] [Section 150(4)] [Section 150] [Entire Act]

State of Punjab - Subsection

Section 150(4)(a) in The Punjab Panchayati Raj Act, 1994

(a)where the proposed tax is a tax in respect of which the State Government has empowered the Panchayat Samiti under section to impose it without the permission of the Zila Parishad, submit its proposal to the Government, and