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[Cites 0, Cited by 1] [Section 217(2)] [Section 217] [Entire Act]

State of Maharashtra - Subsection

Section 217(2)(d) in The Mumbai Municipal Corporation Act, 1888

(d)in the case of an appeal against a tax, or in the case of an appeal made against a rateable value [or the capital value; as the case may be,] [These words were inserted by Maharashtra 11 of 2009, Section 46(2)(d)(1), dated 13-4-2009 (w.e.f. 1-4-2010).] [the amount of the disputed tax claimed from the appellant, or the amount of the tax chargeable on the basis of the disputed rateable value, up to the date of filing of the appeal, has been deposited by the appellant with the Commissioner [and such appeal is accompanied by a receipt of full amount of tax to which appeal relates] [This portion was substituted for the portion beginning with the words 'after a bill' and ending with the words 'with the Commissioner' by Maharashtra 63 of 1975, Section 5(a) (ii).].]