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[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(3)(c) in The Gujarat Finance Act, 1932

(c)if such building or any portion thereof is demolished or removed, otherwise than by order of the [Municipal Commissioner for Greater Bombay] [These words were substituted for the words 'Municipal Commissioner for the City of Bombay' by Bombay 17 of 1945, section 9, read with Bombay 8 of 1950.] on or after 1st April 1939 (Bombay III of 1888) and notice in respect of such demolition or removal has been given to the Commissioner under section 153 of the [Bombay Municipal Corporation Act] [These words were substituted for the words and figures 'City of Bombay Municipal Act, 1888' by Bombay 17 of 1945, section 9, read with Bombay 8 of 1950.], the Municipal [Corporation of Greater Bombay] [These words were substituted for the words 'Corporation of the City of Bombay' by Bombay 17 of 1945, section 9, read with Bombay 8 of 1950.] shall remit or refund such portion of the Urban Immovable Property tax, in such manner and subject to such conditions as may be prescribed.