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[Cites 0, Cited by 0] [Section 114(3)] [Section 114] [Entire Act]

State of Maharashtra - Subsection

Section 114(3)(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)The Chief Officer shall, with the approval of the Standing Committee, frame such Regulations as respects the details of categories of building or land and the weightage by multiplication to be [assigned to various such factors and categories] [These words were substituted for the words 'assigned to various such categories' by Maharashtra 27 of 2010, Section 17(2), (w.e.f. 26-8-2010).]for the purpose of fixing the capital value under clause (a).