Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 264B] [Entire Act]

State of Gujarat - Subsection

Section 264B(2) in Gujarat Municipalities (Amendment) Act, 1968

(2)The proceeds of any tax levied in any notified area under this section, shall be expended only in such manner in which, if the notified area were a municipal borough, the municipal fund thereof might be expended.