Section 85(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)A Council may, from time to time, enter into an agreement with any other local authority for the levy of any tax falling under entry [* * *] [The figures and words '52 or were deleted by Maharashtra 31 of 1999, Section 3.] 59 in List II in the Seventh Schedule to the Constitution of India, whereby the tax leviable by the bodies so contracting may be levied together instead of separately within the limits of the area subject to the control of the said bodies.
