The Manipur Hill Areas (House Tax) Amendment Act, 1975

Manipur Gazette
 
'EXTRAORDINARY
PUBLISHED BY AUTHORITY
 
 
140- 23(B) Imphal, Thursday, May 8, 1975 (Vaisakha 18, 1897)
GOVERNMENT OF MANIPUR
SECRETARIAT-LAW DEPARTMENT-
Imphal, the 8th May, 1975
NO- 2/2/75-Act/Leg——-The following Act of the Legislature of Mahipur
which received assent of the Governor on 7- 5-75 is hereby published in the
Manipur Gazette.
s. SARAT StNGH,
Under Secretary (Law), Government of Ma
THE MANIPUR HILL AREAS (HOUSE TAX) AMENDMENT
ACT, 1975
(Manipur Act 10 of 1975)
AN
ACT
to amend the Manipur Hill Areas (House Tax) Act, 1966.. 3483:1523 Act
0 .
BE it enacted by the Legislature of Manipur in the Twenty—sixth
Years of the Republic of India as follows :4—
'1. (I) This Act may be called the Manipur Hill Areas (House Short title
Tax) Amendment Act, 1975. . and Com.
mencement.
(2) It shall come into force on such date as the State Government
may, by notification in the Manipur Gazette, appoint.
2 In sub-section (1) of section 3 of the Manipur Hifl Areas Amendment
(House Tax) Act, 1966, for the words “three rupees” occurring in fiaifigna;
the second line, the words "six rupees” shall be substituted ”WW“.
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.ImphaI—Printefl & published by the Supdt., Ptg. & Sty., Manipur/SOO-C/S-S-Vi

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