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

State of Maharashtra - Subsection

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

(c)[ such buildings and lands vesting in, or in the occupation of, any consul de carriers, whether called as a consul general, consul, vice-consul, consular agent, pro-consul or by any other name of a foreign State recognised as such by the Government of India, or of any members (not being citizens of India) of staff of such officials, and such buildings and lands or parts thereof which are used or intended to be used for any purpose other than for the purpose of profit.] [Clause (c) was substituted by Maharashtra 6 of 2012, Section 6 (w.e.f. 12-3-2012).]