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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Bombay Presidency - Subsection

Section 12(d) in New Bombay Disposal Land Regulations, 1975

(d)That if the land is at any time used for holding a circus, carnival, fair, exhibition, performance or other show, to which public or a section of public are admitted on payment of fee or charges, a lessee shall pay to the Corporation a sum equivalent to one-tenth portion of the fees or charges collected by him.