Section 98D in The Gujarat Municipalities Act, 1963
98D. Manner of levying cess described in section 98B.
- The cess described in section 98B shall be levied, so far as may be, in the same manner, and under the same provisions of law, as water rates payable to the State Government under the Bombay Irrigation Act, 1879 (Bombay VII of 1979).
