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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(3A) in Haryana Municipal Corporation Act, 1994

(3A)[ "Collector's rate" means the value of land assessed by the Deputy Commissioner every year by exercising his authority as District Collector or for the purpose of assessing the value of stamp duty at the time of registration of sale deeds of land;] [Added by Haryana Act No 23 of 2003.]