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[Cites 0, Cited by 0] [Section 128(1)] [Section 128] [Entire Act]

State of Maharashtra - Subsection

Section 128(1)(a) in The Mumbai Municipal Corporation Act, 1888

(a)determine, subject to the limitations and conditions prescribed in Chapter VIII, the rates at which municipal taxes shall be levied, [***] [Deleted 'and the articles on which octroi shall be levied,' by Maharashtra Act No. 42 of 2017, dated 29.5.2017.] in the next ensuing [official year:] [These words were substituted for the words official year; and by Maharashtra 27 of 2010, Section 2(1)(a), (w.e.f. 26-8-2010).]