Section 28(4) in The Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979
(4)Separate bill may be prepared for separate premises. Separate or consolidated bills may be prepared for different years. Every such bill shall specify the residential premises in respect of which the tax is due, the period or periods for which the tax is due, the rateable value of the premises, the amount of tax assessed in respect thereof, the amount (if any) paid by the assessee under the repealed Act and the balance payable by him or the amount of refund payable to him, as the case may be.
