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[Cites 0, Cited by 0] [Section 121(2)] [Section 121] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 121(2)(p) in The Dadra and Nagar Haveli Panchayat Regulation, 2012

(p)the conditions subject to which the Administrator may entrust to the Gram Panchayat the functions and duties of collecting taxes, land revenue and other dues recoverable as arrears of land revenue under sub-section (1) of section 32;