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[Cites 0, Cited by 1] [Section 60] [Entire Act]

State of Andhra Pradesh - Subsection

Section 60(6) in Andhra Pradesh Panchayat Raj Act, 1994

(6)Any resolution of a Gram Panchayat abolishing an existing tax or reducing the rate at which a tax is levied shall not be carried into effect without the previous approval of the Commissioner.