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

State of Gujarat - Subsection

Section 200(4) in Gujarat Panchayats Act, 1961

(4)The tax on buildings or lands referred to in clauses (i) and (xxi) of sub-section (1) shall be leviable from the owners or occupiers thereof.Provided that when an owner of a building or land has left the village or cannot otherwise be found, any person to whom such building or land has been transferred shall be laible for the tax leviable from the owner.