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 3] [Entire Act]

State of Gujarat - Section

Section 94 in The Gujarat Municipalities Act, 1963

94. Responsibility of municipalities.

- The municipality so entrusted under section 93 shall be responsible for the recovery and collection of the land revenue (including cesses) and other dues of the borough in accordance with the provisions of the Land Revenue Code and the rules, instructions and orders made or issued thereunder and the law relating to the collection of such cesses.