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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(1) in The Gujarat Finance Act, 1932

(1)[ such tax shall be levied and paid to the State Government at such rate not exceeding three and half percent. Of the annual letting value of the buildings or lands not exceeding such amount and in such area or areas as may be specified by the State Government by notification in the Official Gazette] [Clause (1) was substituted for the original by Bombay 37 of 1953, section 9.];