Section 90(4)(a) in Haryana Panchayati Raj Act, 1994

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State of Haryana - Subsection

Section 90(4)(a) in Haryana Panchayati Raj Act, 1994

(a)where the proposed tax is a tax in respect of which the Government has empowered the Panchayat Samiti, under Section 89 to impose it without the permission of the Chief Executive Officer, submit its proposal to the Government; and

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State of Haryana - Subsection

Section 90(4)(a) in Haryana Panchayati Raj Act, 1994