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State of Haryana - Section

Section 87C in Haryana Municipal Corporation Act, 1994

87C. Penalties.

- In case of non-payment of property tax, the competent authority may impose a penalty equal to the amount of the tax assessed, subject to minimum of rupees one hundred and in case of late payment, interest at the rate of one and a half per centum per month from the date of default shall also be charged.]