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[Cites 0, Cited by 0] [Section 124(1)] [Section 124] [Entire Act]

State of Maharashtra - Subsection

Section 124(1)(i) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(i)a notice under sub-section (1) of Section 119 shall be given in all cases in which any property is for the first time assessed or [the assessment is increased, otherwise than by way of increase in the rate at which any tax is leviable;]