Section 150(2A) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2A)[ Each of the property taxes shall be payable in advance in half yearly installments and other dues shall also be payable by the date as specified in a bill presented or served under sub-section (1).] [Sub-section (2A) was inserted by Maharashtra 10 of 2010, Section 95(2), (w.e.f. 1-6-2010).]
