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[Cites 0, Cited by 0] [Section 170(1)] [Section 170] [Entire Act]

State of Maharashtra - Subsection

Section 170(1)(i) in The Mumbai Municipal Corporation Act, 1888

(i)the charges for the supply of such services by a sewerage tax and a sewerage benefit tax levied under section 140 of a percentage of the rateable value [or the capital value, as the case may be,] [These words were inserted by Maharashtra 11 of 2009. Section 25, dated 13-4-2009 (w.e.f. 1-4-2010).] of any property in respect of which such services are provided; or