Section 2(53) in The Gujarat Provincial Municipal Corporations Act, 1949
(53)"rack rent" means the amount of the annual rent for which the premises with reference to which the term is used might reasonably be expected to let from year to year ascertained for the purpose of fixing the rateable value of such premises;[[(54) "rateable value" means the value of any building or land fixed whether with reference to any given premises or otherwise, in accordance with the provisions of this Act and the rules for the purpose of assessment to property taxes;] [Clause (54) was substituted for the original by Gujarat 8 of 1968, Section 2(6) (w.e.f. 30-03-1968).]]
