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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Gujarat - Subsection

Section 24(1)(a) in The Gujarat Finance Act, 1932

(a)in the areas within the limits of a municipality to which this Part extends under section 20, by the municipality concerned, [notwithstanding any law under which such municipality is constituted,] [These words were inserted by Bombay 17 of 1939, section 2. This provision shall be deemed to have come into force on 31st March, 1939.]