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[Cites 0, Cited by 0] [Section 261] [Entire Act]

State of Gujarat - Subsection

Section 261(4) in The Gujarat Municipalities Act, 1963

(4)Costs shall be in the discretion of the State Government and the State Government shall have full power to determine by and to whom and to what extent such costs are to be paid, and to allow interest on costs at a rate not exceeding 6 percent per annum; and such costs and interest shall be leviable as an arrear of land revenue.