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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(3) in The Mumbai Metropolitan Region Development Authority Act, 1974

(3)The cess shall be collected by the local authority within whose areas the properties are situated as if the cess were a property tax levied by it under the Law governing that local authority and shall first be credited to the Consolidated Fund of the State, after deducting such portion thereof as may be prescribed as collection charges.