Section 112(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)Notwithstanding any rule, bye-laws or resolution specifying the amount of rate at which a tax is leviable, a Council may, by a resolution passed at a special meeting, decide to increase or reduce the amount or rate at which such tax is leviable and to that extent the bye-laws already sanctioned by the State Government shall be deemed to have been suitably amended with effect from the date specified in the notice referred to under sub-section (2):Provided that -(a)such increase or reduction shall be within the maximum and minimum limits fixed in respect of such tax under [the provisions of this Act or of] [These words were inserted by Maharashtra 10 of 2010, Section 86.] the rules;[* * *] [Paragraph (b) was deleted by Maharashtra 45 of 1975, Section 11.]
