Section 15 in The Hastinapur Town Development Board Act, 1954
15. Powers of the Board under the U. P. Municipalities Act, 1916.
- The provisions of Chapters VII, VIII, IX (except Section 29) and X of the U. P. Municipalities Act, 1916, in so far as such provisions are not inconsistent with the provisions of this Act, shall as far as may be, apply to the area of operation and all references in the said provisions to the Municipality, Board, President or any officer of the Board shall be construed as references to the township, the Board constituted under Section 3, the Chairman or officers thereof as the case may be.Note.-The State Government has imposed the following tax in the area of operation with effect from first day of January, 1964, vide Notification No. 5857-F/XI-A-687-1962, dated Jan. 1, 1964, published in U.P. Gazette Extraordinary, of the same date :-Description of tax.-A tax on the annual value of ail buildings or lands or both situated within the area of operation of the hastinapur Town Development Board, shall be levied every year at the rate of 10 per cent of such value :Provided that the tax shall not be payable in respect of-(a)buildings and lands solely used for purposes connected with the disposal of the dead;(b)buildings and lands or portions thereof solely occupied and used for public worship or for a charitable purpose;(c)buildings solely used as jails, court-houses, treasuries, schools and colleges;(d)ancient monuments as defined in the Ancient Monuments Preservation Act, 1904 (Act No. VII of 1904); subject to any direction of the State Government in respect of any such monument;(e)any buildings or land the annual value of which is less than twenty four rupees; and(f)buildings and lands vesting in the Union of India except where provisions of clause (2) of Article 285 of the Constitution of India apply-
