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[Cites 0, Cited by 0] [Section 132(1)] [Section 132] [Entire Act]

State of Gujarat - Subsection

Section 132(1)(b) in The Gujarat Municipalities Act, 1963

(b)which, not being leviable under sub-section (1) of section 127 or payable on demand on account of [***] [The words 'an octroi or' were deleted, by Gujarat 14 of 2001, section 8.] a toll, is claimable as an amount or instalment on account of any other tax which now is imposed or hereafter may be imposed in any municipal borough, shall have become due, the Chief Officer shall, with the least practicable delay, cause to be presented to any person liable for the payment thereof a bill for the sum claimed as due.