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[Cites 0, Cited by 1] [Section 99(1)] [Section 99] [Entire Act]

State of Gujarat - Subsection

Section 99(1)(e) in The Gujarat Municipalities Act, 1963

(e)the municipality in lieu of imposing separately any two or more of the taxes described in clauses (i), (vii), (ix) and (x) except a special water rate may impose a consolidated tax assessed as a tax on buildings or lands or both situated within the municipal borough.