THE HIMACHAL PRADESH ABOLITION OF TAX MUTARFA ACT,
1966
ARRANGEMENT OF SECTIONS
Sections:
1. Short title and commencement.
2. Definition.
3. Abolition of Tax Mutarfa.
4. Repeal.
_______
THE HIMACHAL PRADESH ABOLITION OF TAX MUTARFA ACT,
1966
(ACT No. 6 OF 1966)1
(Received the assent of the President of India on the 2 nd
April, 1966, and
was published in R. H. P. Extra, dated the 28 th April, 1966 at p. 344-345).
An Act to abolish Tax Mutarfa in Bilaspur district of Himachal Pradesh.
BE it enacted by the Legislative Assembly of Himachal Pradesh in
Seventeenth Year of the Republic of India as follows :-
1. Short title.-This Act may be called the Himachal Pradesh Abolition of
Tax Mutarfa Act, 1966.
2. Definition.- In this Act, the expression ‘Tax Mutarfa’ means a tax by
whatever name called, realized annually at different rates from different traders
and professionals in Bilaspur district of Himachal Pradesh in pursuance of Rules,
dated the 20 th Bhadon, Sammat, 1998 made by the Durbar of the erstwhile
Bilaspur State.
3. Abolition of Tax Mutarfa.-Tax Mutarfa is hereby abolished from the
date on which this Act shall come into force.
4. Repeal.-The Rules, dated the 20 th Bhadon, Sammat, 1998 as
mentioned in section 2 are hereby repealed:
Provided that this repeal shall not affect any action taken or Tax Mutarfa
imposed and realized under the Rules hereby repealed, before the enforcement of
this Act.
1. For Statement of Objects and Reasons, see R. H. P. Extra., dated the 8
th Feb., 1966. p.
141 . For its Authoritative Hindi Text see R. H. P. Extra., dated 3-7-1986 p. 1271.