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[Cites 0, Cited by 117] [Entire Act]

State of Maharashtra - Section

Section 157 in The Mumbai Municipal Corporation Act, 1888

157. The assessment book to be made separately for each ward and in parts, if necessary.

(1)The assessment book shall be made in separate books, called"ward assessment books" one for each of the wards into which [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996. (w.e.f. 4.9.1996).] is for the time being divided [for the administrative purposes] [These words were substituted for the words 'under the provisions of section 24' by Maharashtra 11 of 2009, Section 18, dated 13-4-2009 (w.e.f. 1-4-2010).]; and each ward assessment book may, if the Commissioner thinks fit, be divided into two or more parts for such purposes and with such several designations as the Commissioner shall determine.
(2)The ward assessment books and their respective parts, if any, shall collectively constitute the assessment book.