Section 133(3) in The Gujarat Provincial Municipal Corporations Act, 1949
(3)The sum to be paid annually to the Corporation by the [State] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] Government shall be eight-tenths of the amount which would be payable by an ordinary owner of buildings or lands in the City, on account of the general tax, on a rateable value of the same amount as that fixed under sub-section (2).Special Provisions Relating to Water and Conservancy Taxes
