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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Haryana - Subsection

Section 117(1) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

(1)A Gram Panchayat shall pass a resolution for the imposition of a house tax under clause (a) of sub-section (1) of Section 41 within its jurisdiction, at such rates as it may deem proper but not exceeding the following rates-
  Per anum
(i) where the person liable to pay house tax is a landowneror a shop- keeper; ... Rs.30
(ii) where the person liable to pay house tax is a tenant ofland or an artisan; ... Rs. 20
(iii) where the person liable to pay house tax is anunskilled labourer; and ... Rs. 10
(iv) any other person not falling in any of the categories(i), (ii) or (iii) above and liable to pay house tax may bebracketed with the above classes as may be determined by theGram Panchayat for the purpose of imposition of tax.