(1B)When any building or land assessed to Urban Immovable Property-tax is situated in the Cantonment of Ahmedabad, [*] [The words 'Poona or Kirkee' omitted by A.O., 1960.] if a remission or refund of the property tax is granted in respect of such building or land under sections 75, 76 or 77 of the Cantonments Act, 1924 (II of 1924), the Collector of Ahmedabad [*] [The words 'or Poona, as the case may be' omitted by A.O., 1960.] shall remit or refund such portion of the Urban Immovable Property tax, in such manner and subject to such conditions as may be prescribed.]
