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[Cites 0, Cited by 115] [Section 126(2)] [Section 126] [Entire Act]

State of Maharashtra - Subsection

Section 126(2)(a) in The Mumbai Municipal Corporation Act, 1888

(a)propose with reference to the provisions of Chapter VIII, the levy of municipal taxes at such rates, [***] [Deleted 'and in the case of octroi on such articles' by Maharashtra Act No. 42 of 2017, dated 29.5.2017.] as they shall think fit.