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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(1) in Faridabad Complex (Regulation and Development) Act, 1971

(1)The State Government, may, by special or general order require the Chief Administrator to impose any tax not already imposed at such rate and within such period as may be specified in the order and the Chief Administrator shall thereupon act accordingly.