Section 141 in Arunachal Pradesh Panchayat Raj Act, 1997
141.
(1)The Deputy Commissioner may, at any time call for the records of a Gram Panchayat or an Anchal Samiti or Zilla Parishad relating to taxes or fees levied within it area and may make suggestion for alteration, addition or modification of any tax or fee so levied at the rate thereof.(2)On receipt of a suggestion under sub-section (1) the Gram Panchayat or the Anchal Samiti or the Zilla Parishad shall reconsider the matter in a meeting and a copy of the resolution adopted shall be sent to the Deputy Commissioner.
