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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Odisha - Subsection

Section 68(b) in Grama Panchayats Rules, 1968

(b)The Grama Panchayat may levy any one or more of the following fees in any public market on the vendors at such rates not exceeding the maximum rates and may place the collection of such fees under the management of such person as may appear to it proper or may lease out such collection of fees :