Section 67(4) in Punjab Panchayat Samitis and Zila Parishads Act, 1961
(4)If no objection is received within the saic period of thirty days, or the objection received is considered to be unacceptable, the Panchayat Samit: shall-(a)where the proposed tax is a tax in respect of which the Government has empowered the Panchayat Samiti under section 66 to impose it without the permission of the Zila Parishad, submit its proposal to the Government; and(b)in any other case, submit its proposal to the Zila Parishad concerned; with the objections, if any, which have been receive along with its decision thereon.
