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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Gujarat - Subsection

Section 112(2) in The Gujarat Municipalities Act, 1963

(2)Where the State Government appoints any person or persons for the purpose of preparing, revising or adopting and authenticating an assessment list under sub-section (1), the expenses incurred by such person or persons for such purpose and the reasonable remuneration payable to such person or persons shall be recovered by the State Government in the manner provided by section 262.