Section 106B(1)(iii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

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State of Maharashtra - Subsection

Section 106B(1)(iii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(iii)after such final assessment, if it is found that the assessee has paid excess amount, such excess shall be refunded within three months from the date of issuing the final bill, alongwith interest from the date of final bill, or after obtaining the consent of the assessee, shall be adjusted towards payment of property taxes due, if any, for the subsequent years; and if the amount of tax on final assessment is more than the amount of tax already paid by the assessee, the difference shall be recovered from the assessee.

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State of Maharashtra - Subsection

Section 106B(1)(iii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965