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[Cites 0, Cited by 0] [Section 214] [Entire Act]

State of Tripura - Subsection

Section 214(2) in Tripura Municipal Act, 1994

(2)The Municipality may, for convenience of tax administration notify different dates and time for holding of different wards for payment of tax in the office of the Municipality :Provided that the Municipality may engage tax collectors on commission basis for collection of taxes from different wards and such tax collectors may be paid commission which shall not exceed 10% of the total amount of taxes collected by a tax collector.