Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Provincial Municipal Corporations (Gujarat Amendment) Act, 1967 5 of 1967 [02 August 1967] CONTENTS 1. Short Title 2. Amendment Of Section 127 Of Bom. Lix Of 1949 3. Insertion Of New Section 129A In Bom. Lix Of 1949 4. Repeal Of Guj. Ord. I Of 1967 Bombay Provincial Municipal Corporations (Gujarat Amendment) Act, 1967 5 of 1967 [02 August 1967] An Act further to amend the Bombay Provincial Municipal Corporations Act, 1949. It is hereby enacted in the Eighteenth Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Bombay Provincial Municipal Corporations (Gujarat Amendment) Act, 1967. 2. Amendment Of Section 127 Of Bom. Lix Of 1949 :- In section 127 of the Bombay Provincial Municipal Corporations Act, 1949 (Bom. LIX of 1949.) (hereinafter referred to as "the principal Act"), to sub-section (1) the following proviso shall be added and shall be deemed always to have been added, namely:- "Provided that in the case of a local area constituted to be a City under sub-section (2) of section 3, until the expiry of a period of two years from the appointed day or of such further period not exceeding two years as the State Government, at the request of the Corporation for such City may, by notification in the Official Gazette, specify, the provisions of this section shall have effect as if there had been substituted for the words "the Corporation shall impose" the words "the Corporation may impose". 3. Insertion Of New Section 129A In Bom. Lix Of 1949 :- After section 129 of the principal Act, the following section shall be inserted, namely.- "129A-Temporary reduction in minimum rate of general tax in respect of Corporation of Baroda and Surat and validation of action taken.-- (1) Notwithstanding anything contained in clause (c) of section 129, in the case of the Municipal Corporation of the City of Baroda and the Municipal Corporation of the City of Surat for a period of five years from the 1st April 1967, the rate of general tax leviable under the said clause (c) may not be less than seven percent of the value of the lands and buildings in the City. (2) Any action taken before the commencement of the Bombay Provincial Municipal Corporations (Gujarat Amendment) Act, 1967 (Guj. Ord. I of 1967.) (hereinafter referred to as "the Amendment Act") by a corporation to which sub-section (1) applies for the purpose of imposing the taxes specified in sub-section (1) of section 127 for the official year commencing on the 1st April 1967 shall be deemed to have been validly taken as if the Amendment Act had been in force when such action was taken.". 4. Repeal Of Guj. Ord. I Of 1967 :- The Bombay Provincial Municipal Corporations (Gujarat Amendment) Ordinance, 1967 (Guj. 5 of 1967) is hereby repealed.