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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(1) in The Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979

(1)The power to make rules under this Act shall be exercised by the State Government, by notification in the Official Gazette, subject to the condition of previous publication except on the first occasion of the exercise of such power.