Section 48 in Uttarakhand Panchayati Raj Act, 2016
48. Share of Gram Panchayat in taxes.
- If the Zila Pachayat by resolution, decides to recover any of its tax, fee or charge through gram Panchayat, then the fix, percentage of recovered amount by the Gram Panchayat under its jurisdiction, which may be fixed by the rules, shall be given to the Gram Panchayat.
