 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Punjab District Boards Act, 1883 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. 2. Subs. by Act 38 of 1920, s. 2 and the First Schedule, for "Governor General in Council".    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back