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[Cites 0, Cited by 0] [Section 301(1)] [Section 301] [Entire Act]

State of Maharashtra - Subsection

Section 301(1)(d) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(d)defend, admit or compromise or compound any appeal against a rateable value [or a capital value as the case may be] [These words were inserted by Maharashtra 10 of 2010, Section 108, (w.e.f. 1-6-2010).] or tax;