Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Gujarat - Subsection

Section 110(1) in The Gujarat Municipalities Act, 1963

(1)When any building or any portion of a building which is liable to the payment of a tax on a building or lands or both is demolished or removed, otherwise than by order of the executive committee, the person primarily liable for the said payment of the tax shall give notice thereof in writing to the Chief Officer.