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State of Gujarat - Section

Section 197 in The Gujarat Panchayats Act, 1993

197. Collection and credit of local cess on water rates.

- The local cess leviable on water rate under section 193 in respect of lands shall be paid by the State Government to the taluka panchayat within the jurisdiction of which the lands are situated, after deducting such portion thereof as cost of collection, as the State Government may prescribe by rules.