Section 172(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)In addition to the taxes specified in sub-section (1) the Corporation may for the purposes of this Act and subject to the provisions thereof impose any of the following taxes, namely, -(a)[ a tax on callings and on holding a public or private appointment;] [Substituted by U.P. Act 38 of 2006, S. 6.](b)[* * *] [Omitted by U.P. Act 9 of 1991 (w.e.f. 01-08-1990).](c)[* * *] [Omitted by U.P. Act 9 of 1991 (w.e.f. 01-08-1990).](d)[* * *] [Omitted by U.P. Act 9 of 1991 (w.e.f. 01-08-1990).](e)a tax on dogs kept within the City;(f)a betterment tax;(g)[* * *] [Omitted by U.P. Act 38 of 2006, S. 6.](h)a tax on advertisements not being advertisements published in newspapers;(i)a theatre tax; and(j)[* * *] [Omitted by U.P. Act 9 of 1991 (w.e.f. 01-08-1990).][* * *] [Omitted by U.P. Act 9 of 1991 (w.e.f. 01-08-1990).]
