Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 77] [Entire Act] State of Madhya Pradesh - Subsection Section 77(3) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 (3)A Janpad Panchayat may levy development tax on agriculture land. The tax so levied shall be payable in the same manner as land revenue.
