Section 1 in U.P. Zila Panchayats (Imposition, Assessment and Collection of Circumstances and Property Tax) Rules, 1994
1. Short title, commencement and extent.
(1)These rules may be called the Uttar Pradesh [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] (Imposition, Assessment and Collection of Circumstances and Property Tax) Rules, 1994.(2)They shall come into force on such date as the State Government may, by notification in the Gazette, appoint in that behalf.(3)They shall extend to such rural areas as may be specified by notification by the State Government, from time to time.
