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[Cites 0, Cited by 1] [Section 100] [Entire Act]

State of Himachal Pradesh - Subsection

Section 100(1) in The Himachal Pradesh Panchayati Raj Act, 1994

(1)A Gram Panchayat may, through a resolution and after previous publication, levy property tax at such rates and in such manner as it may deem fit on residential and commercial buildings in the Sabha area:Provided that property tax levied under this sub-section shall be payable by the owner of such building.