Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 105] [Entire Act] State of Maharashtra - Subsection Section 105(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (3)[ For the purposes of levy of property taxes, the expression "building" includes flat, a gala, a unit or any portion of building.
