Section 49 in Dr. Abdul Haq Urdu University Act, 2016
49. Subsidised levy of Taxes etc., on the properties of the University.
- Notwithstanding anything contained in any other Law for the time being in force in the State, all the properties of the University, including the land, buildings etc., owned and maintained by the University shall be levied at subsidized rates property tax, water changes, electricity bills etc by any local self-government authority including Corporations, Municipalities and Panchayats, as may be prescribed by the Government.
