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 1] [Section 62] [Entire Act]

State of Andhra Pradesh - Subsection

Section 62(3) in Andhra Pradesh Panchayat Raj Act, 1994

(3)A Gram Panchayat shall not alter the rate at which the house-tax is levied in pursuance of an order under sub-Section (1) or abolish such tax except with the previous sanction of the Government.