Section 92 in Haryana Municipal Corporation Act, 1994
92. Taxation of union properties.
- Notwithstanding anything contained in the foregoing provisions of this Chapter, lands and buildings being properties of the Union shall be exempted from the taxes on lands and buildings specified in section 89:Provided that nothing in this section shall prevent the Corporation from levying any of the said taxes on such lands and buildings to which immediately before the 26th January, 1950, they were liable, or treated as liable, so long as that tax continues to be levied by the Corporation on other lands and buildings :Provided further that nothing in this section, shall prevent the Corporation from charging the service charges in lieu of services rendered as per Government of India instructions.
