Section 100(3) in The Gujarat Municipalities Act, 1963
(3)The sum to be paid annually to the municipality by the Government or the panchayat concerned shall be eight tenths of the amount which would be payable by an ordinary owner of buildings in the said borough on account of the said tax on buildings [on the basis of carpet area of the buildings] [Substituted for the words, brackets and figures 'a rateable value of the same amount as that fixed under sub-section (2)' by the Gujarat Municipalities (Amendment) Act, 2007, section 5(3).].
