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[Cites 0, Cited by 0] [Section 357] [Entire Act]

Bombay Presidency - Subsection

Section 357(b) in The Bombay Provincial Municipal Corporations Act, 1949

(b)the payment to the Municipal Fund of a sum of money equivalent to the sum which would have been payable under this Act on account of municipal taxes in respect of lands and buildings and other properties, moveable and immoveable, of the Transport Undertaking if the said lands, buildings and other properties had not vested in the Corporation;