Section 22 in The Haryana Local Area Development Tax Act, 2000
22. Utilisation of proceeds of tax.
- The tax collected under this Act shall be distributed by the State Government amongst the local bodies to be utilised for the development or local areas.["Explanation. - In this section "the development of local areas" means developing and maintaining infrastructure facilities useful for free flow of trade and commerce.] [Explanation added by Haryana Act No. 18 of 2003.]
