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[Cites 0, Cited by 0] [Section 466(1)] [Section 466] [Entire Act]

State of Gujarat - Subsection

Section 466(1)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)regulating the mode and manner in which [***] [The words 'octroi and' deleted by The Bombay Provincial Municipal Corporations (Gujarat Second Amendment) Act, 2007 (22 of 2007), Section 7(i).] tolls shall be collected;