Section 202(4) in The Gujarat Panchayats Act, 1993
(4)Any rules or orders for the levy, collection and recovery of any such fees [* * *] [The words 'or octroi, as the case may be,' deleted by Act No. 12 of 2001 (w.r.e.f. 01-05-2001).] shall have effect subject to the provisions of this section.
