HARYANA LAND REVENUE (ADDITIONAL SURCHARGE)
ACT, 1967 THE HARYANA LAND
REVENUE (ADDITIONAL SURCHARGE) ACT, 1967 [Act No. 08 of 1967] An Act to provide for
the levy and collection of additional surcharge on land revenue. In
exercise of the powers conferred by section 3 of the Haryana State Legislature
(Delegation of Powers) Act, 1967 (30 of 1967), the President is pleased to
enact as follows: -- (1) This Act may be called the Haryana Land Revenue
(Additional Surcharge) Act, 1967. (2) It extends to the whole of the State of Haryana. In
this Act, unless the context otherwise requires,-- (a) "additional surcharge" means the
additional surcharge levied and collected under section 3; (b) "land revenue" shall have the meaning
assigned to it in clause (6) of section 3 of the Punjab Land Revenue Act, 1887
(Punjab Act 17 of 1887), but does not include? (i) the surcharge payable under the Punjab Land Revenue
(Surcharge) Act, 1954 (Punjab Act 36 of 1954); (ii) a special assessment made under the Punjab Land
Revenue (Special Assessment) Act, 1956 (Punjab Act 6 of 1956); and (iii) the special charge payable under the Punjab Land Revenue
(Special Charges) Act, 1958 (Punjab Act 6 of 1958); (c) all other words and expressions used but not
defined in this Act, shall have the same meanings as are respectively assigned
to them in the Punjab Land Revenue Act, 1887 (Punjab Act 17 of 1887). (1) Notwithstanding anything to the contrary in the
Punjab Land Revenue Act, 1887 (Punjab Act 17 of 1887), for such two successive
harvests as may be notified by the State Government in this behalf there shall
be levied and collected in respect of the land of every land-owner, who pays
land revenue, an additional surcharge thereon at the rate of fifty per centum
of the land revenue payable by him under the said Act. (2) The additional surcharge shall be levied once only
and shall be in addition to the surcharge, if any, payable by a land-owner
under the Punjab Land Revenue (Surcharge) Act, 1954 (Punjab Act 36 of 1954). The
additional surcharge shall be recoverable as land revenue under the Punjab Land
Revenue Act, 1887 (Punjab Act 17 of 1887), and the rules made. For
the purposes of payment of the special charge under the provisions of the
Punjab Land Revenue (Special Charges) Act, 1958 (Punjab Act 6 of 1958), the
additional surcharge shall not be taken into consideration in calculating the
land revenue under that Act. (1) The Haryana Land Revenue (Additional Surcharge)
Ordinance, 1967 (Haryana Ordinance 2 of 1967), is hereby repealed. (2)
Notwithstanding
such repeal, anything done or any action taken under the said Ordinance shall
be deemed to have been done or taken under this Act as if this Act had come
into force on the 15th day of July, 1967.
Preamble - HARYANA LAND REVENUE
(ADDITIONAL SURCHARGE) ACT, 1967PREAMBLE