Chhattisgarh (Adhosanrachna Vikas Evam Paryavaran) Upkar Adhiniyam, 2005

An Act to provide for levy of cess on land for raising funds to implement infrastructure development projects and environment improvement projects. Whereas it is expedient to provide for additional resources for augmenting the development activities and improvement of environment in the State. Be it enacted by the Chhattisgarh Legislature in the fifty sixth year of the Republic of India as follows : -

Act number

Act 7 of 2005

Year

2005

Enacted on

26-05-2005

In force from

31 July 2013

Jurisdiction

Chhattisgarh State Act

Subjects

Taxation

Read the full text of Chhattisgarh (Adhosanrachna Vikas Evam Paryavaran) Upkar Adhiniyam, 2005 section by section on LawLens.

Official source: India Code