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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Maharashtra - Subsection

Section 137(2) in The Maharashtra Municipal Corporations Act, 1949

(2)In the case of premises used solely for public purposes and not used or intended to be used for purposes of profit or for residential or charitable or religious purposes in respect of which the conservancy tax [or sewerage tax and sewerage benefit tax] is payable by the [Government] the Commissioner shall fix the said tax at a special rate approved as aforesaid.