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[Cites 0, Cited by 0] [Section 101(3)] [Section 101] [Entire Act]

State of Rajasthan - Subsection

Section 101(3)(e) in Rajasthan Panchayati Raj Act, 1994

(e)the Panchayat so established by inclusion of any area of a municipality thereon or by the declaration of a municipality as a Panchayat shall levy or continue to less such of the taxes as are lawfully imposed under this Act;