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[Cites 0, Cited by 1] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(3) in The Gujarat Finance Act, 1932

(3)On failure to recover any sum due on account of the Urban Immovable Property tax from the person primarily liable, there may be recovered from the occupier of any part of the buildings or lands in respect of which the tax is due such portion of the sum due as bears to the whole amount due the same ratio which the rent annually payable by such occupier bears to the aggregate amount of the annual letting value thereof.