Section 127A in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
127A. [ Rebate in property tax for advance payment. [Sections 127A and 127B were inserted by Maharashtra 7 of 2009, Section 15 dated 14th January, 2009.]
- Notwithstanding anything contained in this Act, the Council may, by general or special order, give such rebate, in the payment of property tax, as the Council may from time to time decide, to any person, primarily liable for payment of the property tax, who pays such tax before the date specified in the Bill for the purpose or, pays such tax for the entire year in advance, and different rates of rebate may be specified for different classes of user of the property.
