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[Cites 0, Cited by 0] [Section 194A] [Entire Act]

State of Maharashtra - Subsection

Section 194A(5) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(5)Save as otherwise provided in this section, the amount of such expenses together with interest, if any, shall i.e. recoverable as if the amount thereof was due as a property tax.