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[Cites 0, Cited by 0] [Section 125(2)] [Section 125] [Entire Act]

State of Maharashtra - Subsection

Section 125(2)(d) in The Mumbai Municipal Corporation Act, 1888

(d)an estimate of three times the amount of the net estimated realisations of the Corporation in the then current financial year under the head of general tax (including arrears and payments in advance) divided by the rate fixed for general tax for the then current financial year;