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[Cites 0, Cited by 0] [Section 126B(2)] [Section 126B] [Entire Act]

State of Gujarat - Subsection

Section 126B(2)(i) in The Gujarat Provincial Municipal Corporations Act, 1949

(i)penalties and fines, including any charge imposed under section 148 of the Bombay Land Revenue Code, 1879 (Bombay V of 1879), as penalty or interest in case of default: