State of Gujarat - Act
Dhrangadhra Municipality (Imposition of Taxes) (Validation) (Repeal) Act, 2005
GUJARAT
India
India
Dhrangadhra Municipality (Imposition of Taxes) (Validation) (Repeal) Act, 2005
Act 8 of 2005
- Published on 24 February 2005
- Not commenced
- [This is the version of this document from 24 February 2005.]
- [Note: The original publication document is not available and this content could not be verified.]
An Act to repeal the Dhrangadhra Municipality (Imposition of Taxes) (Validation) Act, 1977.It is hereby enacted in the Fifty-sixth Year of the Republic of India as follows:Section 1. Short titleThis Act may be called the Dhrangadhra Municipality (Imposition of Taxes) (Validation) (Repeal) Act, 2005.Section 2. RepealThe Dhrangadhra Municipality (Imposition of Taxes) (Validation) Act, 1977 is hereby repealed (Guj. 6 of 2, 1978).