LexSection 14 — Refund of taxes collected in excess.
The Dadra and Nagar Haveli and Daman and Diu (Merger of Union territories) Act, 2019
The liability of the Union territory to refund-- (a) any tax or duty on property, including land revenue collected in excess shall go to the Union territory of Dadra and Nagar Haveli and Daman and Diu; (b) any other tax or duty collected in excess shall go to the Union territory of Dadra and Nagar Haveli and Daman and Diu.Open in Lexace · Ask the AI about this section