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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(1)(e) in Faridabad Complex (Regulation and Development) Act, 1971

(e)a tax payable by the occupier of any building in respect of which the Administration has in the exercise of the powers conferred by [sections 162 to 169 of the Haryana Municipal Act, 1973] [Substituted by Haryana Act No. 41 of 1973.] undertaken the house scavenging;