Section 33(1) in Gorkhaland Territorial Administration Act, 2011
(1)Notwithstanding anything contained in any other law for the time being in force, the Gorkhaland Territorial Administration shall have power to collect within the region such taxes payable under such law for the time being in force on such terms and conditions as may be notified by the Government:Provided that the tax or taxes as aforesaid shall be collected by the Gorkhaland Territorial Administration from such date as may be appointed by the Government in this behalf by notification in the Official Gazette.
