Section 147A(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)For the purposes of this section, section 28 of the Bombay Stamp Act, 1958 (Bombay LX of 1958), shall be read and enforced as if it specifically required the particulars therein referred to be set forth separately in respect of -(a)the property situated in a municipal area of [a Council] [These words were substituted for the words, brackets and figures 'any of the councils specified under subsection (1)' by Maharashtra 18 of 1993, Section 25(b).] and(b)the property situated in any other area.
