Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(9) in Maharashtra Housing and Area Development Act, 1976 (9)"cess" means a tax on lands and buildings levied or leviable under Chapter VIII of this Act;
