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[Cites 0, Cited by 0] [Section 153] [Entire Act]

State of Maharashtra - Subsection

Section 153(1) in The Mumbai Municipal Corporation Act, 1888

(1)When any building or any portion of a building, which is liable to the payment of a property tax, is demolished or removed, otherwise than by order of the Commissioner, the person primarily liable for the payment of the said tax shall give notice thereof, in writing, to the Commissioner.