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[Cites 0, Cited by 0] [Section 271] [Entire Act]

State of Gujarat - Subsection

Section 271(m) in The Gujarat Municipalities Act, 1963

(m)Writing off amounts due. - prescribing the conditions subject to which sums due on account of any tax or of costs in recovering any tax may be written off as irrecoverable and the conditions subject to which the whole or part of any fee chargeable for distress may be remitted by the executive committee: