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State of Maharashtra - Section

Section 7 in The Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979

7. Appointment of assessing authorities.

- For the purpose of assessing the tax, the Municipal Commissioner concerned may, by an order in writing, appoint such of the officers of the Corporation as he thinks fit, to be assessing authorities, and shall define the limits of their jurisdiction.