(4)If no objection is received within the said period of thirty days, or the objection received is considered to be unacceptable, the Panchayat Samiti shall-(a)where the proposed tax is a tax in respect of which the Government has empowered the Panchayat Samiti, under Section 89 to impose it without the permission of the Chief Executive Officer, submit its proposal to the Government; and(b)in any case otherwise, submit its proposal to the Chief Executive Officer concerned with the objections, if any, which have been received along with its decision thereon.
