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State of Jammu-Kashmir - Section

Section 23 in Jammu and Kashmir Panchayati Raj Act, 1989

23. Levy of fees on market etc.

- It shall be lawful for a Halqa Panchayat to lease by public auction or private contract the collection of any fees which may be imposed under this Act, provided that the lessee shall give security for the due fulfilment of the conditions of the lease.