Sonik Industries, Rajkot Vs Municipal Corporation of the City of Rajkot
.... sequently the levy, take effect only upon publication in accordance with the statute. The object of the requirement is that a person affected by the levy must know precisely the provisions of the levy and its consequences for him. Section 77 requires that the sanctioned rules should be published by ...
Supreme Court of India
The Municipal Corporation of the City of Rajkot Vs Sonik Industries, Rajkot
.... ting singly has dealt with a situation arising under the Gujarat Panchayats Act, Rule 3 (b) and Rule 4. In that case it was found that Rule 4 itself prescribed the mode of publication and on the affidavit-in-reply filed-in that case .the learned Judge found that there was proper publication and subs ...
Gujarat High Court
The Municipal Corporation of the City of Ahmedabad Vs Jhaveri Keshavlal Lallubhai
.... eparation of the assessment list and it is open to the rate-payer to file an objection and to show that such liability has been wrongly imposed on him. We do not see any reason why the Legislature should have permitted ex parte imposition of liability and should have then given an opportunity to the ...
Gujarat High Court
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