Section 2(1)(iv) in The Kota Municipal Limits (Continued Existence) Validating Act, 1975

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(iv)"Taxes" shall include any toll, rate, cess, fee, octroi or any other charges or impost leviable under the Municipal Act.

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