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[Cites 0, Cited by 0] [Section 127(2)] [Section 127] [Entire Act]

State of Maharashtra - Subsection

Section 127(2)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)consists of separate tenements one or mare of which has or have been vacant and unproductive of rent for any such period as aforesaid, or