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State of Assam - Section

Section 94 in Assam Panchayat Act, 1994

94. Rent & Fees.

- Save as otherwise provided in this Act and subject to the regulations made in this behalf, a Zilla Parishad may charge fee for any license or permission issued by it under this Act and the rules made there under and levy rent and fee for the occupation or use of land or other property placed under its control or vested in it or maintained out of the Zilla Parishad Fund.