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[Cites 0, Cited by 0] [Section 209(2)] [Section 209] [Entire Act]

State of Haryana - Subsection

Section 209(2)(s) in Haryana Panchayati Raj Act, 1994

(s)for regulating the assessment and collection of taxes, cesses and levies, appeals against assessment and collection of taxes, cesses and levies and custody and proper maintenance of Gram Fund, Samiti Fund and Zila Parishad Fund;