Section 10(2) in The Maharashtra Tax on Luxuries Act, 1987
(2)Where any such hotelier dies, his executor, administrator or other legal representative or where any such hotelier is a firm and there is change in the constitution of the firm or the firm is dissolved, every person who was a partner thereof, shall, in like manner, inform the said authority of such death, change in the constitution or, as the case may be, dissolution.
