Section 61 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
61. The local rate.-
(1)Except as hereinafter provided, all land shall be subject to payment of a rate to be called "the local rate" at the rate of twenty-five naye paise per rupee of its annual value.(2)The Government may, by notification,-(a)exempt any land or any class of land from the levy of the local rate; or(b)in respect of the whole or any part of the area subject to the authority of a Panchayat Samiti, abolish or reduce or on the recommendation of the Panchayat Samiti increase the local rate.
