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[Cites 0, Cited by 0] [Section 191(3)] [Section 191] [Entire Act]

State of Gujarat - Subsection

Section 191(3)(b) in The Gujarat Panchayats Act, 1993

(b)On receipt of an application under clause (a) State Government may, by notification in the Official Gazette increase the rate of the cess as proposed by the district panchayat and thereupon sub-section (1) shall have effect as if for the rate specified therein the rate as so increased has been substituted.