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[Cites 0, Cited by 3] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(2) in The Gujarat Education Cess Act, 1962

(2)Where any building consists of more tenements than one, irrespective of such tenements not being separately assessed to the property tax, the tax under this section shall be assessed on the annual letting value of each such tenement as if it were a building.