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[Cites 0, Cited by 0] [Section 139] [Entire Act]

Bombay Presidency - Subsection

Section 139(3) in The Bombay Provincial Municipal Corporations Act, 1949

(3)The provision of this section shall apply only in relation to the property tax levied for any period prior to 1st April, 1970 referred to in sub-clause (i) of clause (1A) of section 2-]