Section 7 in Gujarat Panchayats (Second Amendment) Act, 1976
7. Amendment of section 178.- In section 178 of the principal Act, in sub-section (1),-
(a)after the words "or special order", the brackets and words "(including an order fixing the minimum and maximum rates of a tax or fee)" shall be inserted;(b)the brackets and words "(but subject to the minimum and maximum rates which may be fixed by the State Government)" shall be omitted.
