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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Uttarakhand - Subsection

Section 46(14) in Uttarakhand Panchayati Raj Act, 2016

(14)The powers of imposition of tax on advertisement, holdings etc. in the Panchayat area may be given to the concerning Panchayats. The State Government shall determined separate jurisdiction for Panchayats of tri levels.