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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(2) in The Maharashtra Municipal Property Tax Board Act, 2011

(2)The State Government may, in according such approval, make such additions, alterations and modifications therein as it thinks fit:Provided that, before making such additions, alterations or modifications, the State Government shall give the Board an opportunity to express its views thereon within such period not exceeding two months as may be specified by the State Government.