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[Cites 0, Cited by 0] [Section 119(2)] [Section 119] [Entire Act]

State of Gujarat - Subsection

Section 119(2)(ii) in The Gujarat Municipalities Act, 1963

(ii)by written agreement with the person who would have been otherwise liable for the cess, provided that in fixing the amount of such rate proper regard shall be had to the probable cost to the municipality of the service to be rendered.