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[Cites 0, Cited by 0] [Section 105(1)] [Section 105] [Entire Act]

State of Gujarat - Subsection

Section 105(1)(d) in The Gujarat Municipalities Act, 1963

(d)[ the assessment based on the carpet area and of the area of land of the property made in accordance with sub-section (1) of section 99A] [Substituted by the Gujarat Municipalities (Amendment) Act, 2007, section 7(1).]; and