Section 130 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
130. Form of notice.
(1)The notice to be given under the last preceding section shall be in the form of Schedule II or Schedule III, as the case may be, [and shall be accompanied by such fees as the Chief Officer may, from time to time, with the approval of the Standing Committee, prescribe] [These words were inserted by Maharashtra 10 of 2010, Section 94(1), (w.e.f. 1-6-2010).] and shall state clearly and correctly all the particulars required by the said form.(2)On receipt of any such notice, the Chief Officer may, if he thinks it necessary, require the production of the instrument of transfer; if any, or a copy thereof obtained under Section 57 of the [* * *] [The word 'Indian' was deleted by Maharashtra 10 of 2010, Section 94(2), (w.e.f. 1-6-2010).] Registration Act, 1908.(3)[ The transfer of title of any person primarily liable to the payment of property tax shall not be recorded by the Chief Officer in the assessment book unless the property taxes due in respect of the property sought to be transferred are fully paid before giving such notice.] [Sub-section (3) was added by Maharashtra 10 of 2010, Section 94(3), (w.e.f. 1-6-2010).]
