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[Cites 0, Cited by 0] [Section 98A(1)] [Section 98A] [Entire Act]

State of Gujarat - Subsection

Section 98A(1)(a) in The Gujarat Municipalities Act, 1963

(a)every sum payable to the State Government as ordinary land revenue except sums payable on account of any of the charges mentioned in subsection (2) and except sums payable on account of any charge which may be notified by the State Government in this behalf;