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State of Haryana - Section

Section 28 in Faridabad Complex (Regulation and Development) Act, 1971

28. Assessment procedure.

- Procedure for assessing immovable property for the purpose of imposition of tax shall be the same as given in [Sections 76 to 82 of the Haryana Municipal Act, 1973.] [Substituted by Haryana Act No. 41 of 1973.]