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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Haryana - Subsection

Section 42(3) in The Gurugram Metropolitan Development Authority Act, 2017

(3)The cess shall be collected by the local authority within whose areas the properties are situated as if the cess were a property tax levied by it under the law governing such local authority and shall first be credited to the Consolidated Fund of the State.