Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 114(3)] [Section 114] [Entire Act] State of Maharashtra - Subsection Section 114(3)(c) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (c)The capital value of any building or land fixed under clause (a) shall be revised every five years: