Section 139A in The Mumbai Municipal Corporation Act, 1888
139A. [ Property taxes what to consist. [Section 139-A inserted by Maharashtra 11 of 2009, Section 3, dated 13-4-2009 (w.e.f. 1-4-2010).]
(1)Property taxes leviable on buildings and lands in Brihan Mumbai under this Act shall include water tax, water benefit tax, sewerage tax, sewerage benefit tax, general tax, education cess, street tax and betterment charges.(2)For the purposes of levy of property taxes, the expression "building" includes a flat, a gala, a unit or any portion of the building [and building or land used for administrative or any such purposes, by the Maharashtra State Electricity Distribution Company Limited and its franchisees as defined in clause (27) of section 2 of the Electricity Act, 2003 or the Maharashtra State Electricity Transmission Company Limited but does not include buildings or lands used only for electricity distribution infrastructure such as electrical transformers, any electrical equipment, overhead and underground cables or such similar equipment created or maintained by the Maharashtra State Electricity Distribution Company Limited and such franchisees or the Maharashtra State Electricity Transmission Company Limited.](3)All or any of the property taxes may be imposed on a graduated scale.(4)Save as otherwise provided in this Act, it shall' be lawful for the Corporation to continue to levy all property taxes on the rateable value of buildings and lands until the Corporation adopts levy of any or all the property taxes on such buildings and lands on the capital value thereof under section 140A.]
