LexSection 15 — Arrears of taxes.
The Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979
The right of the State of Haryana or Uttar Pradesh to recover arrears of any tax or duty on property situate in the transferred territories, including land revenue, or to recover arrears of any other tax or duty in any case where the place of assessment of that tax or duty is in the transferred territories shall belong to the State to which the territories are transferred.Open in Lexace · Ask the AI about this section