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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(4) in The Maharashtra Municipal Property Tax Board Act, 2011

(4)The State Government shall cause a copy of the notification issued under sub-section (1) and a full report of any action taken under this section and the circumstances leading to such action to be laid before each House of the State Legislature at the earliest.