Section 2 in The Maharashtra Municipal Property Tax Board Act, 2011
2. Definitions
(1)In this Act, unless the context otherwise requires, -(a)"Board" means the Maharashtra Municipal Property Tax Board constituted under section 3;(b)"Chairperson" means the Chairperson of the Maharashtra Municipal Property Tax Board;(c)"Member" means the Member of the Maharashtra Municipal Property Tax Board;(d)"Municipal Act" means the Mumbai Municipal Corporation Act, the Bombay Provincial Municipal Corporations Act, 1949, the City of Nagpur Corporation Act, 1948 or the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965, as the case may be;(e)"Property Tax" means the property tax leviable and payable under the relevant Municipal Act.(2)Words and expressions used in this Act but not defined hereinabove shall have the same meanings as respectively assigned to them in the relevant Municipal Act.
