Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(2)(a) in The Gujarat Finance Act, 1932

(a)the manner in which the Urban Immovable Property tax shall be [* * *] [The words 'levied and' were deleted by Bombay I of 1940, section 9, read with Bombay 23 of 1948, section 2.] collected in any municipal area in which no property tax is levied;