Manipur act 003 of 2003 : Manipur Hill Areas (House Tax) Second Amendment Act, 2003

Department
  • Department of Tribal Affairs and Hills Department

Preamble

Manipur Hill Areas (House Tax) Second Amendment Act, 20031

[Manipur Act No. 3 of 2003][21st April, 2003]

An Act further to amend the Manipur Hill Areas (House Tax) Act, 1966 (Manipur Act No. 9 of 1966)

Be it enacted by the Legislature of Manipur in the Fifty-fourth year of the Republic of India as follows:

1 Received assent of the Governor of Manipur on 21-4-2003.

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Manipur Hill Areas (House Tax) Second Amendment Act, 2003.

(2) It shall be deemed to have come into force from the 1st day of January 2003.

Section 2. Amendment of section 3

2. Amendment of section 3.- In sub-section (1) of section 3 of the Manipur Hill Areas (House Tax) Act, 1966, for the words "six rupees", the words "fifteen rupees" shall be substituted.

SECTIONS