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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Rajasthan - Subsection

Section 105(1) in Rajasthan Panchayati Raj Rules, 1996

(1)For the amount of any tax/fee or other dues payable to the Panchayat, ademand slip shall be prepared in Form V and sent to the person liable therefor.