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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 49(3) in Arunachal Pradesh Panchayat Raj Act, 1997

(3)A Gram Panchayat may, by 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.