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State of Gujarat - Section

Section 14 in Gujarat Panchayats (Amendment) Act, 1965

14. Amendment of sect ion 178 of Guj. VI of 1962.- In section 178 of the principal Act, in sub-section (1), after clause (xv), the following clauses shall be and shall be deemed always to have been inserted, namely:-

"(xva) a drainage tax;
(xvb)a lighting tax;",