(2)Without prejudice to the generality of the foregoing provision such rules shall provide for the following matters:-(a)the manner in which the Urban Immovable Property tax shall be [* * *] [The words 'levied and' were deleted by Bombay I of 1940, section 9, read with Bombay 23 of 1948, section 2.] collected in any municipal area in which no property tax is levied;(b)the amount of rebate to which a municipality or other authority would be entitled under section 25 for the cost of collection of the Urban Immovable Property tax;(c)the time at and the manner in which the amount of the Urban Immovable Property tax collected shall be paid to the [State] [The word 'State' was substituted for the word 'Provincial' by the Adaptation of Laws and Order, 1950.] Government;(d)the portion of the Urban Immovable Property tax which shall be refunded or remitted, and the manner in which, and the conditions subject to which, such remission or refund shall be granted;(e)such other matters which in the opinion of the [State] [The word 'State' was substituted for the word 'Provincial' by the Adaptation of Laws and Order, 1950.] Government are required to be prescribed by rules.
