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[Cites 0, Cited by 0] [Section 130(2)] [Section 130] [Entire Act]

State of Maharashtra - Subsection

Section 130(2)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(b)the net proceeds (after deducting the expenses of assessment and collection) of any residue of the taxes or cesses payable in the District under the relevant District Boards Act;