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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(1) in The Gujarat Finance Act, 1932

(1)The Urban Immovable Property tax shall be leviable primarily on the actual occupier of the buildings or lands, or holds them on a building or other lease granted by or on behalf of Government, or on a building or other lease from any person or local authority.