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[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Punjab - Subsection

Section 174(4) in The Punjab Municipal Act, 1999

(4)The Government may, by general or special order, direct a Municipality to levy any tax referred in to sub-section (1) if not already levied, at such rate and within such period, as may be specified in the order and the Municipality shall thereupon act accordingly.