(2)[ that if any building consists of more than one tenement and such tenements are separately assessed to the property tax, the urban immovable property tax shall be assessed on the annual letting value of the building as a whole; [The brackets and figures '(2)' and '(3)' were substituted for the words 'Provided further that' and 'Provided also that' by Bombay 8 of 1947, section 4.]
