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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Gujarat - Subsection

Section 117(2) in The Gujarat Municipalities Act, 1963

(2)But nothing in this section shall be held to diminish the liability of the transferee for the said tax or to affect the prior claim of the municipality on the said building and land conferred by section 140, for the recovery of the tax on the buildings or land or both.