Section 184 in Gauhati Municipal Corporation Act, 1971
184. State Government to pay proceeds of Land Revenue, Local rates, Urban Property Tax, Motor Vehicles Tax, Betting tax collected in Gauhati to Corporation.
- The proceeds of the following taxes collected in the City reduced by the cost of collection as determined by the State Government shall be paid to the Corporation for the performance of the function under this Act.(1)Land Revenue collected under the Assam Land and Revenue Regulation, 1886.(2)Local rates collected under the Assam Local Rates Regulation, 1879.(3)Property Tax collected under the Assam Urban Immovable Property Tax Act, 1969.(4)Motor Vehicles tax collected under the Assam Motor Vehicle Taxation Act, 1936.(5)Entertainment Tax collected under the Assam Amusements and Betting Tax Act, 1939.
