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[Cites 0, Cited by 0] [Section 87A(3)] [Section 87A] [Entire Act]

State of Maharashtra - Subsection

Section 87A(3)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)taxes, duties, [***] [Deleted 'cess' by Maharashtra Act No. 42 of 2017, dated 29.5.2017.] and surcharge, rent from the properties, fees from licenses and permission that remain uncollected and the reasons thereof;