27. Power to contract for collection of taxes and other dues.
- A Gaon Panchayat may, as prescribed and in respect of any area within its jurisdiction, enter into a contract (a) with the Government to collect any taxes or dues payable to the State on being allowed by the Chief Commissioner such collection charges as may be prescribed or (b) with all or any of the proprietors to collect rent on their or his behalf on being allowed by the proprietors or proprietor such collection charges as may be prescribed.
