Section 148 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
148. [ Manner of levying cess described in section 146. [Section 148 was substituted by Maharashtra 3 of 2002, Section 5.]
- The cess described in section 146 shall be levied, so far as may be, in the same manner, and under the same provisions of law, as water-rate payable to the State Government or the concerned Irrigation Development Corporation under the Maharashtra Irrigation Act, 1976 or the concerned Irrigation Development Corporation Act.]
