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[Cites 0, Cited by 1] [Section 176] [Entire Act]

State of Maharashtra - Subsection

Section 176(1) in The Mumbai Municipal Corporation Act, 1888

(1)No refund of any property tax shall be claimable from the Commissioner, as aforesaid, unless notice in writing of the vacancy shall have been given by the person liable for the tax, or his agent, to the Commissioner.