District Boards (Tax-Validating) Act, 1927
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| Year |
No. |
Short title |
Whether repealed or otherwise affected by legislation |
| 1927 .. |
3 |
The Punjab District Boards (Tax-Validating) Act, 1927 |
Amended by the Indian Independence (Adaptation of Bengal and Punjab dating) Act, 1927 Acts) Order, 1948 Amended by the Adaptation of Laws (Third Amendment) Order, 1951 |
An Act to validate the imposition of certain taxes by District Boards in 2[Punjab].
Whereas it is necessary to remove doubts as to the legality of certain taxes imposed by certain district boards in 2[Punjab] and whereas the previous sanction of the Governor-General has been obtained under clause (a) of sub-section (3) of section 80-A of the Government of India Act; It is hereby enacted as follows:
Section 1. Short title
This Act may be called the Punjab District Boards (Tax-Validating) Act, 1927.
Section 2. Validation of taxe imposed by certain District Boards
Notwithstanding anything contained in any law, the taxes imposed by the district boards specified in the first column of the Schedule, the imposition of which was notified in the notifications specified in each case in the second column of the Schedule, and the taxes, if any, the imposition of which was notified in notifications cancelled by notifications so specified, shall be deemed to have been legally imposed with effect from the dates notified in each case as the date from which such taxes were imposed or were to come into force and to have remained legally in force until the fifteenth day of November in the year nineteen hundred and twenty-seven or until the date with effect from which the notifications in which their imposition was notified were cancelled, as the case may be:
| District Board |
Notification |
| Hissar .. |
No. 15739, dated 12th June, 1924 |
| Gurgaon .. |
No. 6220, dated 11th March, 1925, as corrected by No. 11160, dated 29th April, 1925 |
| Karnal .. |
No. 10675, dated 22nd April, 1925 |
| Ambala .. |
No. 28872, dated 28th December, 1925 |
| Simla .. |
No. 4412, date 17th February, 1925 |
| Kangra .. |
No. 26352, dated 25th November, 1924, and No. 12527, date 21st April, 1926 |
| Hoshiarpur .. |
No. 25547, date 14th September, 1926 |
| Jullundur .. |
No. 13162, dated 30th April, 1924, as corrected by No. 3573, dated 7th February, 1925 |
| Ludhiana .. |
No. 17008, dated 20th July, 1925 |
| Amritsar .. |
No. 8661, dated 31st March, 1925 |
| Gurdaspur .. |
No. 29646, dated 22nd November, 1922 |
| 4***. |
xxx |
1. For Statement of Objects and Reasons, see Punjab Gazette, 1927, Extraordinary pate 64. For Proceedings in Council, see the Punjab Legislative Council Debates, Volume X-B, Pages 1491-06.
2. Substituted for the words East Punjab [which had been inserted for the word the Punjab by the Indian Independence (Adaptation of Bengal and Punjab Acts Order, 1948] by the Adaptation of Laws (Third Amendment) Order, 1951.
3. [Received the assent of the Viceroy and Governor-General on the 26th January, 1928, and was first published in the Punjab Gazette of the 3rd February, 1928.]
4. Entries relating to Sialkot, Gujranwala, Sheikhupura, Shahpur, Jhelum, Rawal pindi, Attock, Mamwali, Montgomery, Jhang, Muzaffargarh and Dera Ghazi Khan omitted by Adaptation of Laws (Third Amendment) Order of 1951.