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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Uttarakhand - Subsection

Section 46(1)(b) in Uttarakhand Panchayati Raj Act, 2016

(b)areas other than those referred to in clause (a), a tax on land revenue not less than twenty five paise but not exceeding fifty paise in a rupee on the amount of land revenue payable by a tenant, by whatever name he called, under the law in force relating to land tenures;