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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Punjab - Subsection

Section 61(1) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(1)Except as hereinafter provided, all land shall be subject to payment of a rate to be called "the local rate" at the rate of twenty-five naye paise per rupee of its annual value.