Section 15 in Gujarat Panchayats (Amendment) Act, 1966
15. Amendment of section 178 of Guj. VI of 1962.- In section 178 of the principal Act,
(1)in sub-section (1), after clause (xvii), the following clause shall be inserted, namely:-"(xviii) in lieu of any two or more separate taxes specified in clauses (i), (vii), (viii) and (xvb), a consolidated tax on buildings or lands or both situated within the limits of the gram or, as the case may be nagar."(2)in sub-section (3), for the word, brackets and figure "clause (i)" the Words, brackets and figures "clauses (i) and (xviii)" shall be substituted.
