Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(1)(v) in The Maharashtra Tax on Luxuries Act, 1987

(v)the [Assistant Commissioner of Luxury Tax and Luxury Tax Officer] [These words were substituted for the words 'the Luxury Tax Officer' by Maharashtra Maharashtra 32 of 2006, Section 20(c).] shall have and exercise all the powers (except the powers of confirmation of sale and arrest and confinement of a defaulter in a civil jail) and perform all the duties of the Tahsildar under the said Code;