Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(3) in The Gujarat Finance Act, 1932

(3)[] where more than one building or land in the same locality is [owned by the same person] [These words were substituted for the words 'used for the purpose of one and the same business' by Bombay 23 of 1948, section 13.], the urban immovable property tax shall be assessed on the annual letting value of all such buildings or lands];