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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(v) in Haryana Management of Municipal Properties and State Properties Rules, 2007

(v)The lessee/transferee shall be liable to pay all such fee or tax as may be levied by the State Government/municipality in respect of sites or buildings or both under any law;