Section 11(3) in The Gujarat Panchayats, Municipalities, Municipal Corporations and State Tax on Professions, Trades, Callings and Employments Act, 1976
(3)Every order passed in exercise of the powers conferred by sub-section (2) shall, for the purpose of section 13, 14, and 25 be deemed to be an order passed under this Act] [Sub-section (2) and (3) were substituted for original section (2) by Gujarat Act No. 18 of 1981. Sec-2, w.e.f. 1-4-81]
