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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(b) in The Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979

(b)buildings vesting in any other State Government or belonging to any local authority and used exclusively for public purposes, and not used or intended to be used for purpose of profit;