Section 140A(3) in The Mumbai Municipal Corporation Act, 1888
(3)[ Notwithstanding anything contained in section 163 or 217 or any other provisions of this Act and having regard to the fact that the property tax bill has been issued in accordance with the provisions of sub-section (2), not being a final bill, such bill shall not be questioned before any forum; and no complaint or appeal shall lie against such bill merely on the ground that capital value in respect of the property which is the subject matter of the bill is not yet fixed, or that the amount of tax leviable and payable at the rate of the property tax determined by the Corporation is not yet finally ascertained, or on any other ground whatever.] [Sub-section (3) was added by Maharashtra 27 of 2010, Section 3 (w.e.f. 26-8-2010).]Explanation. - For the purposes of this section, after the Corporation adopts the Capital Value as the basis of levy of ,property tax, the property tax in respect of any taxable building shall be revised after every five years and on each such revision, such amount of property tax, shall not in any case exceed the forty per cent. of the amount of the property tax levied and payable in the year immediately preceding the year of the revision.]
