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[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

State of Maharashtra - Subsection

Section 86(2)(i) in The City of Nagpur Corporation Act, 1948

(i)provide with reference to the provisions of Chapter XI such rates and extent of such municipal taxes, namely, sewerage tax, sewerage benefit tax, water tax and water benefit tax as the [Commissioner] thinks fit for the purposes of Chapters XIII, XIV, XVI and XVII;