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[Cites 0, Cited by 0] [Section 149] [Entire Act]

State of Gujarat - Subsection

Section 149(5) in The Gujarat Provincial Municipal Corporations Act, 1949

(5)The provisions of this section shall apply, as far as may be to any alteration which the Corporation may from time to time decide to make in the rates fixed for any tax, or in the class or classes of persons, articles, or properties liable thereto or in the exemption therefrom, if any, to be granted.Supplementary Taxation