Section 126F in The Bombay Provincial Municipal Corporations Act, 1949
126F. Collection and credit of local cess on land revenue and water rates. - The local cess leviable on land revenue under section 126B and on water-rate under section 126C in respect of land shall be paid by the State Government to the Corporation within the jurisdiction of which the lands concerned are situated, after deducting such portion thereof as cost of collection as the State Government may prescribe by rules.
