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F.-Taxation and Finance.

30. Powers of taxation conferred on district boards.-

Subject to any general rules or special orders which the 2[Local Government] may make in this behalf, a district board may impose, in manner prescribed by section 31, such taxes as may be approved by the Local Government: Provided that no such tax shall be imposed in respect of any property subject to the local rate.



Panjab District Boards Act, 1883 Back




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