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[Cites 0, Cited by 0] [Section 106B(1)] [Section 106B] [Entire Act]

State of Maharashtra - Subsection

Section 106B(1)(ii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(ii)on fixation of the capital value of the buildings and lands, the Council shall issue a final bill of assessment of property taxes;