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[Cites 0, Cited by 0] [Section 192] [Entire Act]

State of Gujarat - Subsection

Section 192(a) in The Gujarat Panchayats Act, 1993

(a)if the village has been surveyed and assessed in the manner laid down in the said Code and the rules made thereunder, the cess shall be fixed on the total amount of assessment of the village as fixed under the said Code or the rules made thereunder: