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[Cites 0, Cited by 0] [Section 191(1)] [Section 191] [Entire Act]

State of Gujarat - Subsection

Section 191(1)(a) in The Gujarat Panchayats Act, 1993

(a)every sum payable to the State Government as ordinary land revenue except sums payable on account of any of the charges mentioned in subsection (2) and except sums payable on account of any charge which may be notified by the State Government in this behalf;