Section 29 in The Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975
29. Grants to local authorities for loss of revenue.
- Out of the proceeds of the tax and penalties and interest and fees recovered under this Act there shall, under appropriation duty made by law, be paid annually to such local authorities as were levying a tax on professions, trades, callings and employments immediately before the commencement of this Act, and whose power to levy such tax has been withdrawn under the provisions of this Act, such amounts on the basis of the highest collection made by them in any year during the period of three years immediately preceding the commencement of this Act, as may be determined by the State Government in this behalf.
