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State of Maharashtra - Section

Section 31 in The Maharashtra Municipal Property Tax Board Act, 2011

31. Repeal of Maharashtra Order XI of 2011 and saving.

(1)The Maharashtra Municipal Property Tax Board Ordinance, 2011, is hereby repealed.
(2)Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the said Ordinance, shall be deemed to have been done, taken or issued, as the case may be, under the corresponding provisions of this Act.