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[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of Uttarakhand - Subsection

Section 169(1) in Uttarakhand Panchayati Raj Act, 2016

(1)Upon receipt of the copy of the rules sent under the preceding section, the Zila Panchayat shall by special resolution direct the imposition of the tax with effect from a date, to be specified in the resolution, not less than six weeks from the date of such resolution.