Jammu and Kashmir act 028 of 2002 : The JAMMU AND KASHMIR URBAN IMMOVABLE PROPERTY TAX (REPEAL AND SAVING) ACT, 2002 (Act No. XXVIII of 2002)

  • Date:
Department
  • Department of Revenue
Enforcement Date

23 Apr 2002

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URBAN IMMOVABLE PROPERTY TAX

(REPEAL AND SAVING) ACT, 2002

(Act No. XXVIII of 2002)

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THE JAMMU AND KASHMIR URBAN IMMOVABLE

PROPERTY TAX (REPEAL AND SAVING) ACT, 2002

(Act No. XXVIII of 2002)

CONTENTS

SECTION SECTION

1. Short title, extent and commencement.

2. Repeal and Saving of Act XXII of 1962.

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THE JAMMU AND KASHMIR URBAN IMMOVABLE

PROPERTY TAX (REPEAL AND SAVING) ACT, 2002

(Act No. XXVIII of 2002)

[Received the assent of the Governor on 21st April, 2002, and published in Government Gazette dated 23rd April, 2002.] An Act to repeal the Jammu and Kashmir Urban Immovable Property Tax Act, 1962.

Be it enacted by the Jammu and Kashmir State Legislature in the Fifty-third Year of the Republic of India as follows :--

1. Short title, extent and commencement. --(1) This Act may be called the Jammu and Kashmir Urban Immovable Property Tax (Repeal and Saving) Act, 2002.

(2) It shall come into force from the date of its publication in the Government Gazette.

2. Repeal and Saving of Act XXII of 1962. --(1) The Jammu and Kashmir Urban Immovable Property Tax Act, 1962 is repealed but its repeal shall not affect--

(a) previous operation of, or anything duly done or any order made under the repealed Act ; or

(b) any obligation or liability accrued or incurred under the repealed Act ; or

(c) any legal proceeding or remedy in respect of such liability, obligation as aforesaid,

and any such legal proceeding or remedy may be instituted, continued or enforced as if the said Act, had not been repealed.

(2) Notwithstanding such repeal, the Government may, if it is of the opinion and for reasons to be recorded in writing, that it is necessary or expedient to do so in public interest by notification in the Government

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Gazette, grant immunity from penalty for any offence under the Act so repealed, extend the date of payment of arrears accrued for the period the Act was in force and/or remit or reduce the interest on arrears for such period as may be specified in such notification. -------

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SECTIONS