(4)after clause (8) the following new clause shall be inserted, namely:-"(9) Village' means a village as defined in clause (16) of section 3 of the Bombay Village Panchayats Act, 1933 (Bombay VI of 1933)" ;(ii)in section 22 in the second proviso after the words "Provided further that" the words "in the municipal areas and in the [areas of the Cantonments of Ahmedabad, Poona and Kirkee] [These words were substituted for the words 'area of the Cantonment of Ahmedabad' by Bombay 9 of 1946, section 8(i), read with Bombay 23 of 1948, section 8.]" shall be inserted;(iii)in section 23 in clause (c) after the words "local board" the words "or a Panchayat" shall be inserted;(iv)in section 24-in sub-section (1) after clause (b) the following new clause shall be inserted, namely:-"(c) in the areas within the limits of a village by the Collector or by such officer as he may authorise in this behalf'; andin sub-section (2) in clause (b) after the word "[Kirkee] [This word was inserted for the word 'Ahmedabad' by Bombay 9 of 1949, section 8(ii), read with Bombay 23 of 1948, section 8.]" the words "and in any area within the limits of a village" shall be inserted;(v)in section 24A in sub-section (1) for the words "Collector of Ahmedabad [or Poona] [This word was substituted for the word 'Ahmedabad' by Bombay 9 of 1949, section 8(ii), read withBombay 23 of 1948, section 8.]" the words "Collector concerned" shall be substituted;(vi)in section 27 after sub-section (IB) the following new sub-section shall be inserted namely:-"(1C) When any building or land assessed to Urban Immovable Property tax is situated in any village, if a remission or refund of the tax, levied on the owner or occupier of such building or land under the Bombay Village Panchayats Act, 1933 (Bombay VI of 1933), is granted under the said Act or the rules made thereunder the Collector concerned shall remit or refund such portion of the Urban Immovable Property tax, in such manner and subject to such conditions as may be prescribed"; and(vii)in section 29 in sub-section (2), after the words "following matters" the following new clause shall be inserted, namely:-"(aa) the manner in which the annual letting value of buildings and lands in villages shall be determined:"
