The Manipur Hill Areas (House Tax) Second Amendment Act, 2003

Manipur Gazette
 
EXTRAORDINARY
 
  
N0. 38(A) Impha], Monday, April 28, 2003 (Vaisakha 8, 1925)
GOVERNMENT OF MANIPUR ‘
SECRETARIAT : LAW & LEGISLATIVE AFFAIRS
DEPARTMENT
NOTIFICATION
Imphal, the 28th April, 2003
 
No.2/5/2003-Leg/L.—Tho following Act of the Legislature, Manipur which
rocoivcd assent of the Governor on 21-4-2003 is hereby published in the official
Gazette.
TH. KAMINIKUMAR SINGH,
Deputy Secretary (Law), Govt. of Manipur.
THE MANIPUR HILL AREAS (HOUSE TAX)
SECOND AMENDMENT ACT, 2003
(Manipur Act No. 3 of 2003)
An
Act
further to amend the Manipur Hill Areas (House Tax) Act, 1966 (Manipur
Act No. 9 of 1966).
Be it‘enacted by the Legislature of Manipur in the Fifty-fourth ye‘ar 0fth3—
Republic of India as follows:
1. Short tide and commencement-TU) This ACt may be called the Manipur‘
Hill Areas (House Tax) Second AmendmentAct, 2003.
(2) It shall b'o deemed to have come into force from the 1st day of January
2003.
2. Amendment of section 3,—In sub-scction (1) ofseCtiun3 of the Mmipur
HillArcas (House Tax) Act, I966, for the words “six rupees”, the words “fifteen
rupees” shall be substituted.
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Printed at the Directorate of Pig. & Sty" Govt. of Manipur/310-C128~4-2003.
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