Section 2 in Ambala District Board Tax Validation Act, 1956
2. The date specified in the notification for enforcement of the tax imposed by the Board fulfil the requirements of section 31 (6) (a) of the Punjab District Boards Act, 1883, and as such it is invalid.
3. The object of the Ambala District Board Tax Validating Bill, 1956, is to validate the imposition of the said tax which the District Board was competent to impose.Punjab Government Gazette Extraordinary), dated the 2nd April, 1956.Received the assent of the Government of Punjab on the 7th September, 1956, and was first published in the Punjab Government Gazette Extraordinary, dated the 18th September, 1956.An Act to validate the imposition of the tax on professions, etc., by the District Board, Ambala, in the Ambala District.Be it enacted by the Legislature of the State of Punjab in the Seventh Year of the Republic of India as follows :-
