Section 148B(2) in The Maharashtra Municipal Corporations Act, 1949
(2)The sum to be paid annually to the Corporation by the State Government shall be eight-tenths of the amount which could be, or would have been, payable by any ordinary owner of buildings or lands in the City, on account of the education cess, on the rateable value [or the capital value, as the case may be] of the same amount as that fixed under sub-section (2) [or sub-section (2A)] of section 133 in respect of the exempted buildings and lands.Street Tax
