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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Tripura - Subsection

Section 116(3) in Tripura Panchayats Act, 1993

(3)A Panchayat Samiti may, be resolution and under such circumstances as may be prescribed , remit the whole or part of any such tax, rate toll or fee imposed or levied by it provided that no such resolution shall take effect unless it is approved by the prescribed authority.