Section 172A — Power to appoint an agency for administration of property tax

1 [ 172A. Power to appoint an agency for administration of property tax .--(1) The Commissioner may, subject to such bye-laws as specified by 2 [ 3 [the Corporation]] in this behalf, appoint any citizens welfare association recognized by 2 [ 3 [the Corporation]] , or any Scheduled bank, or any person or other agency to-- (a) maintain the assessment book under section 124; (b) collect tax and deposit the same with 2 [ 3 [the Corporation]]; and (c) carry out such other tasks as may be assigned to them by a resolution of the Standing Committee. (2) Such citizens welfare association, bank or person, or other agency shall be paid such collection charges as may be authorized by such bye-laws as may be specified by 2 [ 3 [the Corporation]].]

‹ Prev All sections Next ›