Section 127(1A) in The Gujarat Provincial Municipal Corporations Act, 1949
(1A)[ Notwithstanding anything contained in the proviso to sub-section (1), in the case of the Municipal Corporation of the City of Rajkot, for a period of two years commencing on the 19th November, 1975. the provisions of sub-section (1) shall have effect, and shall be deemed to have had effect, as if with effect on and from the 19th November, 1975 there had been substituted for the words "the corporation shall impose" the words "the Corporation may impose" in the said sub-section (1).] [Sub-section (1A) was inserted by Gujarat 1 of 1979, Section 13 (w.r.e.f. 26-09-1978).]
