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Punjab and Haryana High Court Denies to Stay Imposition of Property Tax in City - (06 Oct 2015)

Punjab and Haryana HC has denied to pass any interim order to stay levy of property tax in Chandigarh after UT Administration said that it was authorised to impose property tax. The tax is to be imposed from assessment year 2015-16 except for any residential house or flat having area less than 500 sq ft.

Tags : PUNJAB AND HARYANA HIGH COURT  PROPERTY TAX  

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