Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 7] [Section 99(1)] [Section 99] [Entire Act]

State of Gujarat - Subsection

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

(i)a tax on building or lands situate within the municipal borough to be based on [carpet area] [Substituted for 'annual letting value or the capital value or percentage of capital value' by The Gujarat Municipalities (Amendment) Act, 2007, section 3.] of the buildings or lands or both;