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[Cites 0, Cited by 0] [Section 200(1)] [Section 200] [Entire Act]

State of Gujarat - Subsection

Section 200(1)(i) in The Gujarat Panchayats Act, 1993

(i)a tax on buildings (whether subject to payment of agricultural assessment or not) and lands (which are not subject to payment of agricultural assessment) within the limits of the village;