Section 156(b) in The Mumbai Municipal Corporation Act, 1888
(b)the rateable value [or the capital value, as the case may be,] [These words were inserted by Maharashtra 11 of 2009, Section 17(2), dated 13-4-2009 (w.e.f. 1-4-2010).] of each such building and land determined in accordance with the foregoing provisions of this Act;
