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[Cites 0, Cited by 1] [Section 143(1)] [Section 143] [Entire Act]

State of Maharashtra - Subsection

Section 143(1)(a) in The Mumbai Municipal Corporation Act, 1888

(a)[ buildings and lands or portions thereof exclusively occupied for public worship or for charitable purposes;] [This clause was substituted for the original by Bombay 2 of 1911, Section 6(1).]