Section 132(1)(e) in The City of Nagpur Corporation Act, 1948

[Cites 0, Cited by 0] [Section 132(1)] [Section 132] [Entire Act]

(e)the amount payable on account of the property [taxes] [This word was substituted for the word 'tax' by Maharashtra 13 of 1992, Section 21(a).];

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