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[Cites 0, Cited by 2] [Section 14] [Entire Act]

Bombay Presidency - Subsection

Section 14(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)Any person not entitled under sub-rule (1) to inspect and take extracts from any portion of the assessment-book free of charge shall be permitted to do so on payment of such fee as shall from time to time be prescribed in this behalf by the Commissioner, with the approval of the Standing Committee.