154. No municipal or other rates to be payable by State Government on Police buildings.
- No municipal or other local rates shall be payable by the State Government on account of the occupation or use of any house or place [by members of the police force for the convenient performance of their duties] [This portion was substituted for the portion beginning with the words 'in any area' and ending with the words 'their duties' by Bombay 34 of 1959, section 33.], [in the Bombay area of the State of Gujarat] [These words were substituted for the words 'in any area of the pre-Reorganisation State of Bombay excluding the transferred territories and Greater Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] and also in such of the remaining areas of the [State of Gujarat] [These words were substituted for the words 'State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] as may be notified by the State Government in the Official Gazette].
