Legal Document View

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
[Cites 0, Cited by 0] [Section 99A(3)] [Section 99A] [Entire Act]

State of Gujarat - Subsection

Section 99A(3)(ii) in The Gujarat Municipalities Act, 1963

(ii)residential tenements in a chawl, each such tenement having carpet area not exceeding twenty-five square metres such amount of tax as the Municipality may determine: