Section 127 in The Maharashtra Village Panchayats Act, 1959
127. [ Levy and collection of [* *] [Section 127 was substituted for the original by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] cess on every rupee of land revenue.
(1)The State Government shall levy a cess at the rate of [one hundred paise] [These words were substituted for the portion beginning with the words 'twenty naye paise' and ending with the words 'by the State Government under this section', by Maharashtra 10 of 1962, Section 4(1)3] on every rupee of every sum payable to the State Government as ordinary land revenue in the area within the jurisdiction of a panchayat and thereupon, the State Government shall (in addition to any cess) leviable under the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961) levy and collect such cess in such area.][* * * * ] [Sub-sections (2), (3) and (4) were deleted by Maharashtra 10 of 1992, Section 4(2).](5)For the purpose of levying and collecting the cess referred to in subsection (1), in the Bombay area the provisions of section 144 (including the Fourth Schedule), 145, [147] [This figure was substituded for the figure '148' by Maharashtra 36 of 1965, Section 49(2).] and 149, in the Vidarbha area, the provisions of section 151, and in the Hyderabad area, the provisions of section 152 of the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961, shall apply thereto as they apply to the levy of cess leviable under section 144, section 151, or as the case may be, section 152 of that Act.
