Himachal pradesh act 001 of 1987 : Himachal Pradesh Tax on Entry of Goods into Local Area (Amendment) Act, 1986

Preamble

Himachal Pradesh Tax on Entry of Goods into Local Area (Amendment) Act, 1986*

[Himachal Pradesh Act No. 1 of 1987]1[31st December, 1986]

An Act further to amend the Himachal Pradesh Tax on Entry of Goods into Local Area Act, 1985 (Act No. 11 of 1985)

Be it enacted by the Legislative Assembly of Himachal Pradesh in the Thirty-seventh year of the Republic of India as follows:-

1. Passed in Hindi-by the H.P. Vidhan Sabha. For Statement Objects and Reasons see R.H.P. Extra, dated 3-12-86, p. 2184 and p. 2186.

* Received the assent of the Governor, Himachal Pradesh on the 31st December, 1986 and was published in R.H.P. Extra, dated 3-1-1987, p. 97 and in English in R.H.P. Extra, dated 3-1-1987 at page 98

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Tax on Entry of Goods into Local Area (Amendment) Act, 1986.

(2) It shall be deemed to have come into force on the 21st day of October, 1986.

Section 2. Amendment of section 2

2. Amendment of section 2.- In clause (c) of section 2 of the Himachal Pradesh Tax on Entry of Goods into Local Area Act, 1985, (11 of 1985) after the words "means" but before the words "the Cantonment" the words, sign and figure "the Himachul Pradesh Panchayati Raj Act, 1968", shall be inserted.

Section 3. Repeal and savings

3. Repeal and savings.- The Himachal Pradesh Tax on Entry of Goods into Local Area (Amendment) Ordinance, 1986 (3 of 1986) it hereby repealed:

Provided that anything done, any rule made or any action, taken under the said Ordinance shall be deemed to have been done, made or taken under this Act, as if this Act had come into force with effect from the day on which such rule was made; thing was done or action was taken.

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