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State of Gujarat - Section

Section 195 in Gujarat Panchayats Act, 1961

195. Manner of levying cess described in Section 193, Bombay. - The cess described in section 193 shall be levied so far as may be, in the same manner, and under the same provision of law, as water rates payable to the State Government under the Bombay Irrigation Act, 1879 (VII of 1879).