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[Cites 0, Cited by 0] [Section 108(6)] [Section 108] [Entire Act]

State of Gujarat - Subsection

Section 108(6)(ii) in The Gujarat Municipalities Act, 1963

(ii)for the purpose of the tax for which such assessment-list has been prepared, of the amount of the tax leviable on such buildings or lands or both buildings and lands in any official year in which such list in force.