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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Maharashtra - Subsection

Section 7A(2) in The Maharashtra Municipal Corporations Act, 1949

(2)The Commissioner 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] for the purpose of fixing the capital value under sub-rule (1).