Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 143 in The Gujarat Municipalities Act, 1963

143. Rebate in respect of cost of collection of land revenue etc.

- A municipality shall, in respect of the cost of collection of land revenue (including cesses) and recoverable as arrears of land revenue under section 93 be entitled to rebate at such rate as the State Government may by general or special order determine and different rates may be determined for different municipalities.