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State of Gujarat - Section

Section 25 in The Gujarat Finance Act, 1932

25. Municipality entitled to rebate for cost of collection.

- A Municipality required to [* * *] [These words 'levy and' were deleted by Bombay 1 of 1940, section 5, read with Bombay 23 of 1948, section 2.] collect the Urban Immovable Property tax under this Part shall be entitled for its cost of collection to such rebate as may be prescribed.