Section 167A in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
167A. [ Power of Council to grant rebate for payment of arrears of tax. [Section 167A was inserted by Maharashtra 7 of 2009, Section 16, dated 14th January, 2009.]
- Notwithstanding anything contained in section 167 or any other provisions of this Act, the Council may, grant such rebate, as may be approved by the State Government, to any person or class of persons, primarily liable for payment of property tax, who pays the amount of arrears of the property tax, as per the schedule of payment fixed by the Council.]
