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State of Manipur - Section

Section 38 in The Manipur (Hill Areas) District Councils Act, 1971

38. Assessment and collection of taxes and fees.-

A District council may, by notification in the Official Gazette, determine the person by whom any tax or fee shall be assessed and collected and make rules for the assessment and collection of such tax or fee and direct in what manner persons employed in the assessment or collection shall be remunerated.