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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Haryana - Subsection

Section 41(1)(ii) in Haryana Panchayati Raj Act, 1994

(ii)is owned or occupied by a person who was dependent of the member of the Armed Forces of the Union of India killed in action during the 1962, 1965 or 1971 war, it shall be exempted from payment of the house tax;