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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(2) in The Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979

(2)In any other case, the tax shall be leviable primarily as follows, that is to say:-
(a)if the premises are let, from the lessor;
(b)if the premises are sub-let, from the superior lessor.