Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Punjab - Subsection

Section 73(1) in Panjab District Boards Act, 1883

(1)The Local Government may, by notification, prescribe by what instalments and at what times any rate or tax leviable under this Act shall be, payable: Provided that every instalment of the local rate leviable under section 5 shall be payable with an instalment of the land-revenue. (2) In any local area subject to the authority of a district board the Local Government may, by notification, delegate to the board, subject to such conditions as ifs thinks fit, its powers under this section.