Section 147 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
147. Power of State Government to require Council to impose taxes.
- Where it appears to the State Government that the balance of the municipal fund of a Council is insufficient for meeting any expenditure incurred under Section 309 or for the performance of duties for the performance of which the Director had fixed a period under Section 312, the State Government may by notification require the Council to impose, within the municipal area, any tax specified in the notification which may be imposed under Section 108 and which is not at the time imposed, within the said area or to enhance any existing tax in such manner or to such extent as the State Government considers fit; and the Council shall forthwith proceed to impose or enhance in accordance with the requisition, such tax under the provisions of this Chapter as if a resolution of the Council had been passed for the purpose under Section 109.(4A)[ Stamp Duty [This heading and section 147-A were inserted by Maharashtra 11 of 1983, Section 10.]
