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[Cites 0, Cited by 0] [Section 179(2)] [Section 179] [Entire Act]

State of Uttarakhand - Subsection

Section 179(2)(a) in Uttarakhand Panchayati Raj Act, 2016

(a)A Zila Panchayat a Kshettra Panchayat or Gram Panchayat may charge a fee to be fixed by bye-law for any licence, sanction or permission which it is entitled or required to grant by or under this Act.