Section 154(2) in The Mumbai Municipal Corporation Act, 1888
(2)The value of any machinery contained or situate in or upon any building or land shall not be included in the rateable value [or the capital value, as the case may be,] [These words were inserted by Maharashtra 11 of 2009, Section 15(3), dated 13-4-2009 (w.e.f. 1-4-2010).] of such building or land.
