Section 129 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
129. Procedure for altering taxes.
- The procedure for abolishing or suspending a tax, or for altering a tax in respect of the matters specified in clauses (b) and (c) of sub-section (1) of Section 123 shall, so far as may be, the procedure prescribed by Sections 123 to 128 for the imposition of a tax.
