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State of Maharashtra - Section

Section 199 in The Mumbai Municipal Corporation Act, 1888

199. [ [Deleted by Maharashtra Act No. 42 of 2017, dated 29.5.2017.]

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199.[Octroi] [This word was substituted for the words Town duties by Maharashtra 32 of 1964, Section 15.]payable on demand.-[* * *] [Words repealed by Bombay 7 of 1921, Section 6 are omitted, and the repeal shall have effect from 1st April, 1920.][Octroi] [This word was substituted for the words 'Town duties' by Maharashtra 32 of 1964, Section 15.]shall be payable on demand.