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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(2) in The Gujarat Finance Act, 1932

(2)In other cases the Urban Immovable Property tax shall be primarily leviable as follows:-
(a)if the property is let, upon the lessor;
(b)if the property is sublet, upon the superior lessor;
(c)if the property is unlet, upon the person in whom the right to let vests.