Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] State of Arunachal Pradesh - Subsection Section 49(1) in Arunachal Pradesh Panchayat Raj Act, 1997 (1)The State Government may remit the whole or part of any/tax imposed or rate, toll or fee levied by a Gram Panchayat in respect of any period after the commencement of this Act.
