Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 208] [Entire Act] State of Gujarat - Subsection Section 208(ii) in The Gujarat Panchayats Act, 1993 (ii)no tax on property shall be imposed in respect of any land on which local cess is being collected.
