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[Cites 0, Cited by 0] [Section 141AA] [Entire Act]

State of Gujarat - Subsection

Section 141AA(i) in The Gujarat Provincial Municipal Corporations Act, 1949

(i)in respect of any one separate holding of land or of any one building (not being premises used exclusively for residential purpose) or of any one portion of a building which is let as a separate holding and which is not used exclusively for residential purpose, be not less than five rupees per mensem for any official year;