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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Gujarat - Subsection

Section 73(2) in The Gujarat Water Supply and Sewerage Board Act, 1978

(2)Without prejudice to the provisions of sub-section (1) every local body shall on demand make available to the Board on payment of reasonable fees certified copies or extracts from assessment lists and other relevant documents in connection with assessment of annual value of premises and levy of taxes, fees and charge.