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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Haryana - Subsection

Section 73(1) in The Haryana Municipal Act, 1973

(1)The tax on consumption of electricity referred to in clause (viii) of section 70 shall be collected by the Haryana State Electricity Board set up under the Electricity (Supply) Act, 1948, or by any other person, as the case may be, supplying electricity for consumption in municipal limits and paid to the committee concerned:Provided that where any person generates electricity for his own use or consumption it shall be paid by such person.