Preamble
1Punjab Urban Immovable Property Tax (Haryana Validation) Act, 1981*
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Year
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No.
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Short title
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Whether repealed or otherwise affected by legislation
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1981
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11
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The Punjab Urban Immovable Property Tax (Haryana Validation) Act, 1981.
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An Act to validate the charge, levy and collection of tax on buildings and lands in the rating area of Faridabad complex.
Be it enacted by the Legislature of the State of Haryana in the Thirty-second Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Punjab Urban Immovable Property Tax (Haryana Validation) Act, 1981.
Section 2. Validation
2. Validation.- Notwithstanding anything contained in any Jaw, judgment, decree or order of any court or other authority to the contrary, the tax charged, levied and collected by the State Government under the provisions of the Punjab Urban Immovable Property Tax Act, 1940, in respect of the buildings and lands situated in the rating area of Faridabad Complex for the assessment years 1975-1976 and 1976-1977 on the basis of the amended valuation lists made applicable under the said Act, shall be deemed to have been validly charged, levied and collected as if the said lists were validly prepared under the said Act and accordingly;-
(i) all acts, proceedings or things done or action taken or which may be done or taken by this State Government or by any officer of the State Government or by any authority, in connection with the charge, levy or collection of such tax shall, for all purposes, be deemed to be, and to have always been, done or taken in accordance with law;
(ii) no suit or other proceedings shall be maintained or continued in any court or before any authority for the refound of any such ??? so collected; and
(iii) no court or authority shall enforce a decree or order directing the refund of any such tax so collected.