(1)"Annual letting value" means-(a)[ in the City of Ahmedabad, the rateable value of buildings or lands as determined in accordance with the provisions of the Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949);] [Sub-clause (a) was substituted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.](b)in the other Municipal areas, the annual letting value of buildings or lands as determined in accordance with the provisions of [* * * *] [The words 'section 78 of the Bombay Municipal Boroughs Act, 1925, or' omitted by Bombay 37 of 1953, section 8(3).] section 63 of the Bombay District Municipal Act, 1901 (III of 1901), [* * * *] [The words 'as the case may be' omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.](c)in the [area of the cantonment of Ahmedabad,] [These words were substituted for the words 'areas of the Cantonments of Ahmedabad, Poona and Kirkee' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] the annual value as defined by section 64 of the Cantonments Act, 1924 (II of 1924):Provided that if in any case the property tax is assessed on any building or land on its capital value, such percentage of the capital value as may be determined by the [State] [This word was substituted for the word 'Provincial' by the Gujarat Adaptation of Laws (State and Concurrent) Subjects) Order, 1960.] Government shall be deemed to be the annual letting value.
