Section 212(1)(c) in The Gujarat Panchayats Act, 1993

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State of Gujarat - Subsection

Section 212(1)(c) in The Gujarat Panchayats Act, 1993

(c)shall in such resolution and in such rules specify.

(i)the class or classes of persons or of property, or both, which the panchayat desire to make liable, any exemptions which it desires to give (including the circumstances or principles on which exemptions can be given) and the duties and obligations of persons liable to pay any such tax or fee;

(ii)the amount for which, or the rate at which, it is desired to make such classes liable; and

(iii)all other matters which the State Government may require to be so specified.

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State of Gujarat - Subsection

Section 212(1)(c) in The Gujarat Panchayats Act, 1993