Section 150B in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
150B. Special provision for facility for payment of property taxes.
- Any person who is liable to pay amount of taxes or any other dues under this Act may avail himself of the facility of making payment thereof in any bank or to any agency specified by the Council in this behalf by giving a public notice in two leading newspapers in circulation within the area of jurisdiction of the Council and the person availing himself of such facility shall be liable to pay such fees in respect thereof to such bank or agency, as the case may be, as may be determined by the Council.]
