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[Cites 0, Cited by 1] [Section 69] [Entire Act]

State of Haryana - Subsection

Section 69(a) in The Haryana Municipal Act, 1973

(a)[ a property tax payable by the owner of building or land at the rates notified by the Government, from time to time depending upon the area in which the building or land is situated, its location, purpose for which it is used, its capacity for profitable use, quality of construction and other relevant factors;] [Substituted by Haryana Act No. 22 of 2012, dated 1.10.2012.]