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[Cites 0, Cited by 0] [Section 99(1)] [Section 99] [Entire Act]

State of Gujarat - Subsection

Section 99(1)(ix) in The Gujarat Municipalities Act, 1963

(ix)a general water-rate or a special water-rate or both for water supplied by the municipality, which may be imposed in the form of a tax assessed on buildings and lands or in any other form including that of charges for such supply, fixed in such mode or modes as shall be best adapted to the varying circumstances of any class of cases or of any individual case;