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[Cites 0, Cited by 0] [Section 261] [Entire Act]

State of Gujarat - Subsection

Section 261(3) in The Gujarat Panchayats Act, 1993

(3)All arrears of rates, taxes and fees vesting in the interim village panchayat shall be recoverable under the provisions of this Act as if the rates, taxes and fees were imposed and recoverable under this Act.