75A. [ Self assessment of tax. [Inserted by Haryana Act No. 22 of 2012, 1.10.2012.]
- 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 the owner, at the rates notified under clause (a) of section 69.]
