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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Gujarat - Subsection

Section 131(2) in The Gujarat Provincial Municipal Corporations Act, 1949

(2)Premises in respect of which the Commissioner has directed that a separate water-closet, privy or urinal need not be provided shall be deemed to be liable to the levy of conservancy tax if, but for such direction, the tax would be leviable in respect thereof.