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

State of Haryana - Subsection

Section 2(5B) in The Haryana Municipal Act, 1973

(5B)[ "Collector's rate" means the value of land assessed by the Deputy Commissioner every year by exercising his authority as District Collector 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 2002.]