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[Cites 0, Cited by 0] [Section 167(1)] [Section 167] [Entire Act]

State of Uttarakhand - Subsection

Section 167(1)(b) in Uttarakhand Panchayati Raj Act, 2016

(b)the persons or class of persons to be made liable and the description of the property or other taxable thing or circumstance in respect of which they are to be made liable, except where and in so far as any such as or description is already sufficiently defined under clause (a) or by this Act ;