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[Cites 0, Cited by 0] [Section 151] [Entire Act]

State of Maharashtra - Subsection

Section 151(2) in The Mumbai Municipal Corporation Act, 1888

(2)But nothing in this section shall be held to diminish the liability of the transferee for the said property taxes, or to affect the prior claim of the Commissioner on the premises conferred by section 212, for the recovery of the property taxes due thereupon.