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[Cites 0, Cited by 0] [Section 2(1A)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(1A)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)in the case of any land of a class not ordinarily let the annual rent of which cannot in the opinion of the Commissioner be easily estimated, the annual rent shall be deemed to be six per cent, of the estimated market value of the land at the time of assessment;