Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] State of Gujarat - Section Section 193 in Gujarat Panchayats Act, 1961 193. Levy of cess on water rate. - The State Government may levy a cess not exceeding twenty paise on every rupees of water rate leviable under the provisions of the Bombay Irrigation Act, 1879 (Bombay VII of 1879).
