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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Maharashtra - Subsection

Section 137(3) in The Maharashtra Municipal Corporations Act, 1949

(3)In any such case the amount of the conservancy tax shall be fixed with reference to the cost or probable cost of the collection, removal and disposal, by the agency of municipal conservancy staff, of excrementitious and polluted matter from the premises.