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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(6A) in The Gujarat Provincial Municipal Corporations Act, 1949

(6A)[ "carpet area" means the floor area of a building excluding the area over which a wall whether outer or inner is erected;] [Clause (6A) was inserted by Gujarat 3 of 1999, Section 2(1) (w.e.f. 01-04-1999).]