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[Cites 0, Cited by 0] [Section 98A(2)] [Section 98A] [Entire Act]

State of Gujarat - Subsection

Section 98A(2)(i) in The Gujarat Municipalities Act, 1963

(i)penalties and fines, including any charge imposed under section 148 of the Land Revenue Code, as penalty or interest in case of default, but not including any fine levied under section 65 of the said Code on grant of permission to use land for a purpose unconnected with agriculture;