Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 20 in The Maharashtra Khar Lands Development Act, 1979

20. Khar Lands cess.

For the purposes of meeting portion of the cost of operation and normal maintenance of the khar lands schemes, there shall be levied and collected, in the manner hereinafter provided, a tax on lands, in this Act referred to as “the khar lands cess” or “the cess”.