Section 278(2) in The Gujarat Municipalities Act, 1963
(2)On the publication of the declaration, notwithstanding anything contained in this Act, the following consequences shall ensue that is to say-[***] [Clause (a) was deleted by Gujarat 14 of 2001, section 10.](b)in the said area, the municipality shall not be required to make provision for the matters specified in section 87, and none of the taxes mentioned in section 99 shall be leviable by the municipality;(c)sections 155 shall not apply to the construction of a farm building.
