(7)[ "Property tax" means in the City of Ahmedabad, the general tax levied under section 132 of the Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949) and in other municipal area and in the area of the Cantonment of Ahmedabad, a tax or rate on buildings or lands or a tax or rate in the form of such tax or rate on buildings or lands levied under the Bombay District Municipal Act, 1901 (Bombay III of 1901), or the Cantonments Act, 1924 (II of 1924), as the case may be;] [Clause (7) was substituted by the Gujarat Adaptation of Laws (State and Concurrent) Subjects) Order, 1960.]
