Section 141A(2) in The Gujarat Provincial Municipal Corporations Act, 1949
(2)The interest levied under sub-section (1) may be recovered in the manner specified in section 128 for recovery of a municipal tax.][Property Taxes] [Inserted by The Bombay Provincial Municipal Corporations (Gujarat Amendment and Validation) Act, 2007 (2 of 2007) (w.r.e.f. 09-03-1999).]
