Section 110 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
110. Discretionary tax when sanctioned not to be abolished without previous sanction of Government.
- After the bye-laws in respect of any discretionary tax are sanctioned by the State Government under the last preceding section, such tax shall be brought into force on or after a date to be specified by the State Government in its sanction. Such a tax shall not then be abolished without the previous sanction of the State Government.
