Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 132(1)] [Section 132] [Entire Act]

State of Gujarat - Subsection

Section 132(1)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)buildings and lands or portions thereof solely occupied and used for public worship or for a public charitable purposes;