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State of Punjab - Section

Section 71 in Punjab Panchayat Samitis and Zila Parishads Act, 1961

71. Instalments of rates and Taxes.-

The Government may, by notification, direct in how many instalments and at what times any rate, cess or tax leviable under this Act shall be payable:Provided that every instalment of local rate leviable under this Act shall be payable with an instalment of the land revenue.