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[Cites 0, Cited by 0] [Section 191(2)] [Section 191] [Entire Act]

State of Gujarat - Subsection

Section 191(2)(i) in The Gujarat Panchayats Act, 1993

(i)penalties and fines, including any charge imposed under section 148 of the Land Revenue Code (Bombay V of 1897), as penalty or interest in case of default, but not including any fine levied under section 65 of the said Code on grant of permission to use land for a purpose unconnected with agriculture: