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[Cites 0, Cited by 0] [Section 27(1AA)] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(1AA)(c) in The Gujarat Finance Act, 1932

(c)if such building or any portion thereof is demolished or removed, otherwise than by order of the Municipal Commissioner and notice in respect of such demolition or removal has been given to the Municipal Commissioner,