Section 141F in The Gujarat Provincial Municipal Corporations Act, 1949
141F. [ Application of certain sections to levy property taxes. [Substituted by The Bombay Provincial Municipal Corporations (Gujarat Amendment and Validation) Act, 2007 (2 of 2007) (w.r.e.f. 09-03-1999), section 8.]
- The provisions of sections 140 and 141A shall apply in relation to property taxes levied under section 141AA subject to modifications specified in Appendix I-A.]Tax on Vehicles, Boats and Animals
