Section 150 in The Gujarat Provincial Municipal Corporations Act, 1949
150. Any tax imposable under this Act may be increased or newly imposed by way of imposing supplementary taxation.
- Whenever the Corporation determines under section 104 to have recourse to supplementary taxation in any official year, it shall do so by increasing, for the unexpired portion of the said year, the rates at which any tax imposable under this Act is being levied, subject to the limit and conditions for such tax prescribed in this Act or in the orders or sanction of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of the Laws Order, 1950.] Government or by levying, with due sanction, a tax imposable under this Act but not being levied for the time being.
