Section 2(2A) in The Gujarat Municipalities Act, 1963
(2A)[ "carpet area" means the floor area of a building excluding the area over which a wall whether outer or inner is erected;] [Inserted by The Gujarat Municipalities (Amendment) Act, 2007, section 2 (b) (Act No. 13 of 2007) (w.e.f. 01-04-2008).]
