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[Cites 0, Cited by 0] [Section 133] [Entire Act]

State of Maharashtra - Subsection

Section 133(b) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(b)by written agreement with the person who would have been otherwise liable for the tax, provided that in fixing the amount of such rate proper regard shall be had to the probable cost to the Council of the service to be rendered.