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[Cites 0, Cited by 0] [Section 202] [Entire Act]

State of Gujarat - Subsection

Section 202(3) in Gujarat Panchayats Act, 1961

(3)The lessee and every person employed by the lessee to assist him in the collection of the fees [***] shall be deemed to be appointed by the panchayat to collect the same under this Act and shall exercise all the powers and be subject to all the responsibilities attaching to persons appointed to collect such fees or octroi, as the case may be, under this Act.