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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Maharashtra - Subsection

Section 1(3)(b) in The Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979

(b)The State Government may bring it into force in such area or areas of the municipal corporations of other city or cities and with effect from such date or dates as the State Government may, by notification in the Official Gazette, specify; and different dates may be specified for different such area or areas.]