34. Liability of Gram Sabha to pay surcharge on land revenue and tax on agricultural income.
- Notwithstanding anything contained in any law for the time being in force relating to the levy of surcharge on land revene or the levy of tax on agricultural income, the Gram Sabha shall not be liable to pay any amount by way of surcharge on land revenue or tax on agricultural income in respect of any land donated by way of Gramdan in excess of what would have been payable in respect thereof by the person who has donated such land if it had not been so donated.
