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The Haryana Land Revenue (Additional Surcharge) Act, 1969
Haryana Act No. 9 of 1969
hl323
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LEGISLATIVE HISTORY 6 |
(a) "additional surcharge" means the additional surcharge levied and collected under section 3;
(b) "Land revenue" shall have the meaning assigned to it in clause (6) of section 3 of the Punjab Land Revenue Act, 1887, but does not include -
(i) the surcharge payable under the Punjab Land Revenue (Surcharge) Act, 1954;
(ii) a special assessment made under the Punjab Land Revenue (Special Assessment) Act, 1956; and
(iii) the special charge payable under the Punjab Land Revenue (Special Charges) Act, 1958; and
(c) all other words and expressions used but not defined in this Act shall have the same meanings as are respectively assigned to them in the Punjab Land Revenue Act, 1887.
3. Levy and collection of additional surcharge - (1) Notwithstanding anything to the contrary in the Punjab Land Revenue Act, 1887, for the Kharif and Rabi harvests of the agricultural year 1967-68 as specified in Haryana Government, Revenue Department, notification No. S.O.67/H.O.2/67/S. 3/67, dated the 21st July, 1967, and for the Kharif and Rabi harvests of the agricultural year [1973-74], there shall be levied and collected, in respect of the land of every landowner who pays land revenue, an additional surcharge thereon at the rate of fifty per centum of the land revenue payable by him under the said Act. (2) The additional surcharge shall be in addition to the surcharge, if any, payable by a landowner under the Punjab Land Revenue (Surcharge) Act, 1954. 4. Recovery. - The additional surcharge shall be recoverable as land revenue under the Punjab Land Revenue Act, 1887, and the rules made thereunder. 5. Additional surcharge to be excluded in payment of special charge. - For the purposes of payment of the special charge under the provisions of the Punjab Land Revenue (Special Charges) Act, 1958, the additional surcharge shall not be taken into consideration in calculating the land revenue under that Act. 6. Repeal and savings. - (1) The Haryana Land Revenue (Additional Surcharge) Act, 1967 (President's Act No. 8 of 1967), and the Haryana Land Revenue (Additional Surcharge) Amendment Ordinance, 1968 (Ordinance No. 3 of 1968), are hereby repealed. (2) Notwithstanding such repeal anything done or any action taken under the said President's Act or under such Act as amended by the said Ordinance shall be deemed to have been done or taken under this Act as if this Act had always been in force on all the relevant dates when such thing was done or such action was taken.
