 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
2. [Definitions.] Rep. by the A.O. 1937. 1. This Act has been extended in its appl icat ion to Goa, Daman and Diu by Reg. 12 of 1962, s. 3 and Sch. ; to the Union terri tory of Lakshadweep (w.e.f. 1-10-1967): vide Reg. 8 of 1965, s. 3 and Sch. and to the Union terri tory of Pondicherry by Act 26 of 1968, s. 3 and Sch. 2. Ins. by the A.O. 1950. 3. Subs . by the A.O. (No. 3) 1956, for "Par t B States " . 4. Sect ion 3 has been amended in i ts appl icat ion to the U.P. by the U.P. Board of Revenue Act , 1922 (U.P. 12 of 1922), s. 2 and Sch. 5. For defini t ion of Chief Control l ing Revenue -authori ty, see the General Clauses Act , 1897 (10 of 1897), s. 3. 6. Subs. by the A.O. 1937, for "the L.G. , or any of ficer special ly author ized in that behal f by the L.G.". 7. Subs., ibid., for sub-section (3).    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back