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State of Haryana - Section
Section 79 in The Haryana Municipal Act, 1973
79. [ [Omitted by Haryana Act No. 22 of 2012, 1.10.2012.]
***]| 79. Settlement of list.- (1) After the objections have been enquired into and the persons making them have been allowed an opportunity of being heard either in person or by authorized agent, as they may think fit, and the revision of the valuation and assessment has been completed, the amendments made in the list shall be authenticated by the signatures of not less than two members of the committee, who shall at the same time certify that no valid objection has been made to the valuation and assessment contained in the list, except in the cases in which amendments have been entered therein; and, subject to such amendments as may thereafter be duly made, the tax so assessed shall be deemed to be the tax[for the year commencing or since commenced] [Substituted for the words 'for the year commencing' vide Haryana Act No. 14 of 2000.]on first day of January or first day of April as the committee may determine, or in the case of a tax then imposed for the first time for the period between the date on which the tax comes into force and such first day of January or April, as the case may be.(2) The list when amended under this section shall be deposited in the office of the committee and the same shall be kept open for inspection during office hours to all owners or occupiers of property comprised therein or the authorized agents of such persons, and a public notice that it is so open shall forthwith be published. |