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[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Uttarakhand - Subsection

Section 128(19) in Uttarakhand Panchayati Raj Act, 2016

(19)the levy of taxes and licence fees, the authority, by which and the manner in which the taxes may be assessed and the authority to which an appeal from an assessment order may be made;
(a)collection of State and other dues by Gram Panchayats and remuneration to be paid therefor ;