Section 24(d) in The Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979
(d)buildings or parts thereof vesting in, or in the occupation of, any consul de carriers, whether called a consul-general, consul, vice-consul, consular agent, pro-consul or by any other name, of a foreign State or of any members (not being citizens of India) of the staff of such officials and such buildings or parts are used or intended to be used for residential purpose and not used or intended to be used for purpose of profit.
