Section 171A in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
171A. [ Power of Chief Officer to make fresh assessment. [Section 171A was inserted by Maharashtra 10 of 2010, Section 107, (w.e.f. 1-6-2010).]
- Where the decision of the Magistrate or Bench of Magistrates is not final by virtue of the provisions of section 171 which provides for revision by the Court, and in pursuance of this provision if a revision or any further proceedings is filed and is pending, then, notwithstanding anything contained in this Act, it shall be lawful for the Chief Officer to assess the property taxes, from year to year, on the basis of rateable value or the capital value, as the case may be, determined under the provisions of this Act, subject, however, to the provisions of sections 169 and 170.]
