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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Uttarakhand - Subsection

Section 46(9) in Uttarakhand Panchayati Raj Act, 2016

(9)Building Tax - imposition of fixation of annual tax on the basis of total area limit within the Gram Panchayat;Provided that the State Government may change, amend or rescind as determined as per necessity.