Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bombay Provincial Municipal Corporations (Gujarat Amendment) Act, 1971 5 of 1971 [31 March 1971] CONTENTS 1. Short Title 2. Amendment Of Section 129A Of Bom. Lix Of 1949 Bombay Provincial Municipal Corporations (Gujarat Amendment) Act, 1971 5 of 1971 [31 March 1971] An Act further to amend the Bombay Provincial Municipal Corporations Act, 1949. It is hereby enacted in the Twenty-second Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Bombay Provincial Municipal Corporations (Gujarat Amendment) Act, 1971. 2. Amendment Of Section 129A Of Bom. Lix Of 1949 :- I n section 129A of the Bombay Provincial Municipal Corporations Act, (Bom. LIX of 1949) 1949. after sub-section (1) the following sub-section shall be inserted, namely:- "(1A) Notwithstanding anything contained in clause (c) of section 129 and in sub-section (1), in the case of the Municipal Corporation of the City of Baroda, for a period of one year from the 1st April 1971 the rate of general tax leviable under the said clause (c) may not be less than seven per cent of the rateable value of the lands and buildings in the City.".