punjab act 004 of 1934 : Municipal (Tax-Validating) Act, 1934

Municipal (Tax-Validating) Act, 1934

PUNJAB ACT 004 OF 1934
08 March, 1934

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Year

No.

Short title

Whether repealed or otherwise affected by legislation

1934

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The Punjab Municipal (Tax Validating) Act, 1934

An Act to validate the imposition of certain taxes by Municipal and Notified Area Committees in the Punjab.

Whereas it is necessary to remove doubts as to the legality of certain taxes imposed by certain municipal and notified area committees in the Punjab and whereas the previous sanction of the Governor-General has been obtained under 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 Municipal (Tax-Validating) Act, 1934.

Section 2. Validation of taxes imposed by certain municipal and notified area committees

Notwithstanding anything contained in any law, the taxes imposed by municipal and notified area committees 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 notification 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 commencement of this Act or untill the dates with effect from which the notifications in which their imposition was notified were cancelled, as the case may be.

SCHEDULE

Name of local body

Notification

MUNICIPAL COMMITTEE

3* * * *

3* * * *

NOTIFIED COMMITTEES

Hathin

No. 384, dated the 19th June, 1915

1. For Statement of Objects and Reasons, see the Punjab Gazaette, 1934, Part I, page 76, for Proceedings in Council, see the Punjab Legislative Council Debates, Volume 24, pages 207-208.

2. [Received the assent of his Excellency the Governor on the 8th March, 1934, and that of His Excellency the Viceroy and Governor-General on the list March, 1934, and was first published in the Punjab Gazette, Extraordinary, of the 6th April, 1934.]

3. Reference is to the Municipal Committees of Gujrat and Nankana Sahib, which do not form part of India. Hence omitted.

SECTIONS