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[Cites 0, Cited by 0] [Section 278(2)] [Section 278] [Entire Act]

State of Gujarat - Subsection

Section 278(2)(b) in The Gujarat Municipalities Act, 1963

(b)in the said area, the municipality shall not be required to make provision for the matters specified in section 87, and none of the taxes mentioned in section 99 shall be leviable by the municipality;