Section 191(2)(iii) in The Gujarat Panchayats Act, 1993

[Cites 0, Cited by 0] [Section 191(2)] [Section 191] [Entire Act]

State of Gujarat - Subsection

Section 191(2)(iii) in The Gujarat Panchayats Act, 1993

(iii)land revenue on service inams land, recovered from inferior village servants for periods of unauthorised absence from service, and all other such charges of assessment on inams and watans for broken period and past years:

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State of Gujarat - Subsection

Section 191(2)(iii) in The Gujarat Panchayats Act, 1993