Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 141B(2)] [Section 141B] [Entire Act] State of Gujarat - Subsection Section 141B(2)(b) in The Gujarat Provincial Municipal Corporations Act, 1949 (b)the Corporation may determine one rate of tax for residential buildings and.the other rate of tax for buildings other than residential: