Section 144A in The Mumbai Municipal Corporation Act, 1888
144A. [ Concession in payment of property tax. [Section 144A substituted Maharashtra 11 of 2009, Section 7, dated 13-4-2009 (w.e.f. 1-4-2010).]
- Notwithstanding anything contained in this Act, a concession in payment of property tax in respect of building and land, wherein any such socially or ecologically beneficial scheme, as may be identified for the purposes of this section by the Municipal Corporation or the State Government, is being implemented, may be given to such extent of so many per centum of the property tax payable in respect thereof as the Corporation may, determine.][Explanation. - For the purposes of this section, "ecologically beneficial scheme" includes rain water harvesting system, vermi composting, use of solar energy and other non-conventional sources of energy, recycling and re-use of waste water or any scheme for promoting environment friendly and ecologically beneficial building construction or the like as the Corporation or the State Government may identify.] [This Explanation was added by Maharashtra 27 of 2010, Section 4 (w.e.f. 26-8-2010).]
