Section 27(3)(b) in The Gujarat Finance Act, 1932

[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(3)(b) in The Gujarat Finance Act, 1932

(b)if a refund of the property tax is sanctioned in respect of such building or land or any portion thereof under section 175 of the [Bombay Municipal Corporation Act] [These words were substituted for the words and figures 'City of Bombay Municipal Act, 1888' by Bombay 17 of 1945, section 9, read with Bombay 8 of 1950.] on or after 1st October 1939 (Bombay Ill of 1888), or

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State of Gujarat - Subsection

Section 27(3)(b) in The Gujarat Finance Act, 1932