177. Power to require land revenue staff to collect taxes and fees due to Village Panchayats.
- Subject to such rules as may be prescribed, the Executive Authority or the Commissioner shall have power to require the staff of the Land Revenue Department to prepare at quinquennial intervals a house-tax assessment Register in such form as may be prescribed and to collect any tax or fee due to the Village Panchayat or Panchayat Union Council on payment of such remuneration not exceeding 6-1/4 per cent of the gross sum collected as the Collector may, by general or special order, determine.
