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[Cites 0, Cited by 0] [Section 200(3)] [Section 200] [Entire Act]

State of Gujarat - Subsection

Section 200(3)(a) in The Gujarat Panchayats Act, 1993

(a)for the assignment and payment of a part of the proceeds of pilgrim tax levied by village panchayat to a district panchayat or taluka panchayat to such extent and in such circumstances and on such conditions as may be prescribed;