Section 14 in The Hastinapur Town Development Board Act, 1954
14. Power of the Board to impose taxes.
(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.(2)Any tax imposed under sub-section (1) shall have effect from the date of Its notification in the official Gazette and shall, as far as may be, be recovered in the manner provided In Chapter VI of the said Act.
