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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Assam - Subsection

Section 32(3) in Assam State Capital Region Development Authority Act, 2017

(3)The cess shall be collected by the local authority within whose areas the properties are situated as if the cess were a property tax levied by it under the law governing that local authority and shall first be credited to the Consolidated Fund of the State, after deducting such portion thereof as may be prescribed as collection charges.