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[Cites 0, Cited by 0] [Section 207] [Entire Act]

State of Gujarat - Subsection

Section 207(5) in Gujarat Panchayats Act, 1961

(5)The State Government shall, every year after due appropriation made by law in this behalf, pay to the taluka panchayat from the Consolidated Fund of the State, a grant-in-aid approximately equal to the extra duty realised under sub-section (1) in respect of properties situated within the jurisdiction of the taluka panchayat.