LexSection 17 — Refund of taxes collected in excess.
The Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979
The liability of the State of Haryana or Uttar Pradesh to refund any tax or duty on property situate in the transferred territories including land revenue, collected in excess shall be the liability of the State to which the territories are transferred, and the liability of the State of Haryana or Uttar Pradesh to refund any other tax or duty collected in excess in any case where the place of assessment of the tax or duty is in the transferred territories shall also be the liability of the State to which the territories are transferred.Open in Lexace · Ask the AI about this section