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[Cites 0, Cited by 0] [Section 125(3)] [Section 125] [Entire Act]

State of Uttarakhand - Subsection

Section 125(3)(b) in Uttarakhand Panchayati Raj Act, 2016

(b)
(i)A Zila Panchayat may exempt, for a period not exceeding one year, any person from the payment of a tax or any portion of a tax imposed under this Act, any person who is, in its opinion, by reason of poverty, unable to pay the same, and may renew the same exemption as often as it deems necessary.
(ii)A Zila Panchayat may, by a special resolution confirmed by the prescribed authority exempt from the payment of a tax, or any portion of a tax, imposed under this Act, any person or class of persons or any property or description of property.
(iii)The State Government may, by order, exempt from the payment of a tax, or any portion of a tax, imposed under this Act, any persons or class of persons or any property or description of property.