Section 4(2) in The Maharashtra Village Panchayats (Amendment) and the Maharashtra Village Panchayats (Payment of Lump-sum Contribution by Factories in Lieu of Taxes) Rules (Repeal) Act, 2017
(2)Notwithstanding deletion of section 125 of the principal Act and repeal of the Maharashtra Village Panchayats (Payment of Lump-sum Contribution by Factories in Lieu of Taxes) Rules, 1961, the agreements entered into or executed in pursuance thereof, shall be valid for a period mentioned in the agreements and shall then expire:Provided that, the tax may be levied and collected separately,-(i)if during the period the agreement is effective, Panchayat imposes any new taxes as per the provisions of the principal Act or rules made thereunder ; or(ii)if the occupier constructs a new building in his premises or makes material alterations in any existing building.
