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[Cites 0, Cited by 0] [Section 200(1)] [Section 200] [Entire Act]

State of Gujarat - Subsection

Section 200(1)(xxi) in The Gujarat Panchayats Act, 1993

(xxi)in lieu of any two or more separate taxes specified in clauses (i), (viii), (ix) and (xviii), a consolidated tax on buildings or lands or both situated within the limits of the village.