Section 21(2) in Faridabad Complex (Regulation and Development) Act, 1971
(2)Without prejudice to the provisions of sub-section (1), for the purpose of providing, maintaining or continuing any amenity in any area other than an urban estate in the Faridabad Complex, the State Government may levy such fees or tax as it may consider necessary which shall be in addition to any fee or tax for the time being leviable under any other law in respect of any site or building on the occupier thereof.Explanation. - "Urban estate" means an area declared to be an urban estate under section 3 of the Punjab Urban Estates (Development and Regulation) Act, 1964.
