Section 323(6) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(6)If the model by-laws made by the State Government relate to the imposition, abolition, remission, alteration or regulation of any tax, the provisions of subÂsections (3), (4) and (5) shall apply as if for the word "Director" therein the words "State Government" had been substituted.
