Section 122 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
122. Collection of Circumstances and Property Tax through [Gram Panchayats] [Substituted by U.P. Act No.9 of 1994.] .
- Notwithstanding anything contained in the United Provinces Panchayat Raj Act, 1947 (U.P. Act 26 of 1947), a Zila Panchayat may, on payment of such commission as may, from time to time, be specified by the State Government entrust the work of collection of tax on Circumstances and Property levied upon the [Residents of the Panchayat area] [Substituted by U.P. Act No. 9 of 1994.], of a [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.], to that [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.], and in such case it shall be the duty of the [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.], to collect the tax from such residents and to remit the realizations to the Zila Nidhi.Imposition Of Taxes
