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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Tripura - Subsection

Section 59(1) in Tripura Panchayats Act, 1993

(1)Subject to such rules as may be made in this behalf, a Gram Panchayat may impose yearly, on lands and buildings within the local limits of its jurisdiction, a tax at such rate as may be prescribed on the annual value of such lands and buildings to be paid by the owners and occupiers thereof.