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[Cites 0, Cited by 0] [Section 67A(2)] [Section 67A] [Entire Act]

State of Gujarat - Subsection

Section 67A(2)(b) in The Bombay Land Revenue Code, 1879

(b)is used for any other non-agricultural purpose without the permission of the Collector being first obtained or before the expiry of three months from the date of application for such permission, the occupant of such land shall be liable to pay to the State Government, a tax at such rate as is equivalent to the difference between the rate of tax applicable to the other non-agricultural purpose specified in the corresponding entry [in column (3) or (4)] [These words, brackets and figures were substituted for the words, brackets and figures' in column (3), (4) , (5), (6) or (7) 'by Gujarat 14 of 2003, section 2(1) (w.e.f. 01-04-2003).], as the case may be, of the Table below and the rate of tax applicable to the existing non-agricultural purpose specified in the said columns.