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[Cites 0, Cited by 0] [Section 137] [Entire Act]

Bombay Presidency - Subsection

Section 137(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)In the case of premises used solely for public purposes and not used or intended to be used for purposes of profit or for residential or charitable or religious purposes in respect of which the conservancy tax is payable by the [Government], the Commissioner shall fix the said tax at a special rate approved as aforesaid.