Section 106 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
106. [ Loss of Income from tax due to exemption to be reimbursed by Government. [Section 106A was inserted by Maharashtra 18 of 1993, Section 22.]
- If under any special or general order issued under sub-section (1) of the last preceding section, the State Government grants exemption in respect of any class of property or persons from levy of the taxes specified in sub-section (1) and (2) of that section, the State Government may under appropriation duly made by law in this behalf, annually reimburse to the Council concerned, an amount approximately equal to the loss that the Council thereby incurs. The decision of the State Government regarding:](i)the mode of assessing the loss; and(ii)the amount of loss incurred by each Council concerned each year, shall be final.
