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[Cites 0, Cited by 0] [Section 2(1A)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(1A)(ii) in The Gujarat Provincial Municipal Corporations Act, 1949

(ii)in relation to any other period, the annual rent for which any building or land or premises, exclusive of furniture or machinery contained or situate therein or thereon, might reasonably be expected to let from year to year with reference to its use;