Section 148B in The Maharashtra Municipal Corporations Act, 1949
148B. Payment to be made to Corporation in lieu of education cess by State Government. - (1) With effect from the first day of April 1993, and in respect of the period during which the education cess is levied under section 148A, the State Government shall pay to the Corporation annually, in lieu of the education cess from which buildings and lands vesting in the State Government are exempted by virtue of clause (b) of the proviso to sub-section (1) of section 148A (hereinafter, in this sections referred to as "the exempted buildings and lands"), a sum ascertained in the manner provided in subsection (2).
(2)The sum to be paid annually to the Corporation by the State Government shall be eight-tenths of the amount which could be, or would have been, payable by any ordinary owner of buildings or lands in the City, on account of the education cess, on the rateable value [or the capital value, as the case may be] of the same amount as that fixed under sub-section (2) [or sub-section (2A)] of section 133 in respect of the exempted buildings and lands.Street Tax
