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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(1) in The Hastinapur Town Development Board Act, 1954

(1)The Board may, with the previous sanction of the State Government, impose in the area of operation all taxes which a Municipal Board is authorised to impose under Chapter V of the U.P. Municipalities Act, 1916, in accordance with the procedure arid subject to the restrictions and conditions specified therein.