Section 87A in Haryana Municipal Corporation Act, 1994
87A. [ Self assessment of tax. [Section 87A, 87B and 87C added by Amending Act 21 of 2012.]
- Notwithstanding anything contained in this Act, every person liable to pay the property tax shall himself calculate the tax of the building or land according to the procedure notified in this regard, of which he is either owner or the occupier at the rates notified under clause (a) of sub-section (1) of section 87.
