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State of Madhya Pradesh - Section

Section 77A in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

77A. [ Power to impose tax. [Inserted by M.P. Act 3 of 2001 (w.e.f. 26-1-2001).]

(1)Subject to the previsions of this Act and to such conditions and exceptions as may be prescribed, every Gram Sabha shall impose the taxes specified in Schedule I-A.
(2)A Gram Sabha may impose any of the taxes specified in Schedule II-A.]