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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 49(4) in Arunachal Pradesh Panchayat Raj Act, 1997

(4)Where any tax, rate, toll or fee has been remitted under the section, any sum realized from any person on account of tax, rate, toll or fee so remitted, shall be refunded to him by the Gram Panchayat.