Section 2(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)"by-law" means a by-law made or deemed to be made by the Council under this Act;[***] [Deleted '(3A) cess means a cess on the entry of goods into limits of the municipal area for consumption, use or sale therein levied in accordance with the provision of Chapter IXA' by Maharashtra Act No. 42 of 2017, dated 29.5.2017.]
