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[Cites 0, Cited by 3] [Section 25] [Entire Act]

State of Assam - Subsection

Section 25(1) in Assam Panchayat Act, 1994

(1)Subject to such rules as may be made in this behalf, a Gaon Panchayat shall impose yearly:
(a)tax on houses and structures within the local limits;
(b)on trades and callings carried on or held within the local limits of its jurisdiction, a tax on the basis of the total annual income accrued from such trades and calling.