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[Cites 0, Cited by 0] [Section 179(2)] [Section 179] [Entire Act]

State of Uttarakhand - Subsection

Section 179(2)(c) in Uttarakhand Panchayati Raj Act, 2016

(c)Licence fees and tolls in respect of markets- Subject to any rule made by the State Government in this behalf, a Zila Panchayat, a Kshettra Panchayat and Gram Panchayat may impose in any market established, maintained or managed by it anyone or more of the following fees or tolls :