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State of Haryana - Section

Section 42 in Haryana Panchayati Raj Act, 1994

42. Power to exempt from taxes and write off irrecoverable amounts.

- Subject to such restrictions and control as may be prescribed a Gram Panchayat may write off any tax, fee or other amount whatsoever, due to it, whether under a contract or otherwise or any sum payable in connection therewith, if in its opinion such tax, fee, amount or sum is irrecoverable.