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[Cites 0, Cited by 0] [Section 40] [Entire Act]

NCT Delhi - Subsection

Section 40(3) in Delhi Panchayat Raj Act, 1954

(3)The Gaon Sabha may, in accordance with rules prescribed and with the previous sanction of the Chief Commissioner, remit or suspend the collection of Gaon Sabha taxes wherever it is found necessary by the Government to remit or suspend the land revenue.