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[Cites 0, Cited by 0] [Section 67A] [Entire Act]

State of Gujarat - Subsection

Section 67A(3) in The Bombay Land Revenue Code, 1879

(3)The tax payable under this section shall be known as conversion tax and shall be payable by the occupant to such authority, in such manner and at such time as may be prescribed by rules made under section 214.[Table] [This Table and Explanation was substituted by Gujarat 14 of 2003, section 2(3) (w.e.f. 01-04-2003).]
Sr. No. Area, in which land is situated Rate of conversion tax per square metre ofland
    When land is to be used for temporarynon-agriculture purpose or for residential purpose or forcharitable purpose When land is to be used for industrial purposeor for any other purpose.
1 2 3 4
1. Villages, Municipal boroughs, notified areas andcities having population not exceeding one lakh as per the lastcensus. Rs. 2.00 Rs. 6.00
2. Municipal boroughs, notified areas and citieswith a population exceeding one lakh as per the last census. Rs. 10.00 Rs. 30.00
Explanation.- ln the above Table,"municipal borough" or "notified area" meansrespectively a municipal borough or a notified area within themeaning of the Gujarat Municipalities Act, 1963 (Gujarat 34 of1964)]