72A. [ Overriding effect. [Added by Haryana Act 1 of 1979.]
- Notwithstanding anything to the contrary contained in any provision of this Act, every committee shall be competent to impose, levy and charge a tax payable by the owner on buildings and lands in any rating area for the period from Ist April, 1977 to 31st March, 1978 and from Ist April, 1978 to 31st March, 1979.Explanation. - The rating area shall have the meanings assigned to it in clause (e) of section 2 of the Punjab Urban Immovable Property Tax Act, 1940.]
