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HARYANA LOCAL AREA DEVELOPMENT TAX (AMENDMENT) ACT, 2002

HARYANA LOCAL AREA DEVELOPMENT TAX (AMENDMENT) ACT, 2002

HARYANA LOCAL AREA DEVELOPMENT TAX (AMENDMENT) ACT, 2002

Preamble - HARYANA LOCAL AREA DEVELOPMENT TAX (AMENDMENT) ACT, 2002

HARYANA LOCAL AREA DEVELOPMENT TAX (AMENDMENT) ACT, 2002

[Act No. 18 of 2002]

[06th December, 2002]

PREAMBLE

An Act further to amend the Haryana Local Area Development Tax Act, 2000.

Be it enacted by the Legislature of the State of Haryana in the Fifty-third Year of the Republic of India as follows:--

Section 1 - Short title and commencement

(1)     This Act may be called the Haryana Local Area Development Tax (Amendment) Act. 2002.

 

(2)     It shall come into force with effect from 1st November, 2002.

Section 2 - Amendment of section 3 to Haryana Act 13 of 2000

In sub-section (1) of section 3 of the Haryana Local Area Development Tax Act, 2002, for the words "not exceeding four per cent", the words "not exceeding ten per cent" shall be substituted.