Section 144(3) in The Mumbai Municipal Corporation Act, 1888
(3)The sum to be paid annually to the corporation by the [Central Government [* * * *] [The words 'Central Government, or the Crown Representative, or the Provincial Government, as the case may be', were substituted for the words 'Secretary of State for India in Council' by the Adaptation of Indian Laws Order in Council.] or the [State] [This word was substituted for the original by the Adaptation of Laws Order, 1950.] Government, as the case may be,] shall be eight-tenths of the amount which would be payable by an ordinary owner of buildings or lands in [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).], on account of the general tax, on a rateable value [or on a capital value, as the case may be,] [These words were inserted by Maharashtra 11 of 2009, Section 6(2)(a), dated 13-4-2009 (w.e.f. 1-4-2010).] of the same amount as that fixed under sub-section (2) [or sub-section (2A), as the case may be] [These words were inserted by Maharashtra 11 of 2009, Section 6(2)(b), dated 13-4-2009 (w.e.f. 1-4-2010).].
