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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Maharashtra - Subsection

Section 131(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(2)But nothing in this section shall be held to diminish the liability of the transferee for the said tax or to affect the prior claim of the Council on the said building and land conferred by Section 162, for the recovery of the tax on the land or building or both.