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[Cites 0, Cited by 0] [Section 200(1)] [Section 200] [Entire Act]

State of Gujarat - Subsection

Section 200(1)(ix) in The Gujarat Panchayats Act, 1993

(ix)a general water rate which may be imposed in the form of a rate assessed on buildings and lands or in any other form as may be best adapted to the circumstances of any class of cases;