Section 40A in Gujarat Industrial Development Act, 1962
40A. [ Liability of lessee to pay taxes, etc. [Section 40A was inserted by Gujarat 14 of 1968, Section 7 (w.e.f. 16-01-1969).]
- Where any land is leased by the Corporation, the lessee shall, pay to the Corporation before such date or dates as may be prescribed, an amount equal to the land revenue, rent, cesses, rates, and other taxes, if any, payable in respect of such land, which would have been payable by the Corporation had the land not been leased.] [This new sub-section was inserted, by the State Government, Section 21 (iii).]
