Section 218BA in The Mumbai Municipal Corporation Act, 1888
218BA. [ Section 218B not to have effect. [Section 218BA was inserted by Maharashtra 11 of 2009, Section 48, dated 13-4-2009 (w.e.f. 1-4-2010).]
- On and from the date of adoption of capital value as the base, for levy of property taxes under section 140A, the provisions of section 218B shall cease to have effect.]
