Section 139 in The Mumbai Municipal Corporation Act, 1888
139. Taxes to be imposed under this Act.
- For the purpose of this Act, taxations shall be imposed as follows, namely:-(1)property taxes;(2)a tax on [dogs] [This word was substituted for the words 'vehicles and animals' by Maharashtra 11 of 2002, Section 10(a), (w.e.f. 1.4.1999).];(3)[ a theatre tax;] [This entry was inserted by Bombay 44 of 1950, Section 63.][* * *] [The figures and words repealed by Bombay 7 of 1921, Section 4 are omitted and the repeal shall have effect from 1st April, 1920.]; and[***] [Deleted '(4) octroi;' by Act No. 42 of 2017, dated 29.5.2017.][* * *] [This proviso was deleted by Maharashtra 11 of 2002, Section 10(b), (w.e.f. 1.4.1999).]Property Taxes[Property taxes leviable on rateable value or capital value] [Sub-title substituted for the sub-title 'Property taxes leviable' by Maharashtra 11 of 2009, Section 2, dated 13-4- 2009 (w.e.f. 1-4-2010).]
